BALASAHEB BHAURAO MULEY Vs. THE STATE OF MAHARASHTRA, THROUGH GOVERNMENT PLEADER AND THE ADDITIONAL COMMISSIONER, AURANGABAD DIVISION

JUDGEMENT

(1.) THIS petition takes exception to the notices dated 14.01.1992 and 24.06.1992 issued by the Additional Commissioner, Aurangabad Division, Aurangabad bearing No. 1978/ICHR/554.

(2.) THE Petitioner is resident of village Irlad, Tq. Pathri. The Petitioner is original land holder in the proceedings under the subject matter. The Petitioner filed return Under Section 12 of the Ceiling Act. The S.L.D.T. Pathri after going though the relevant record came to the conclusion that the Petitioner is a non surplus land hold vide judgment and order dated 27.05.1976.

(3.) ON the other hand the learned Additional Government Pleader vehemently opposed the petition and submitted that, the notices are rightly issued by the Additional Commissioner, Aurangabad Under Section 45(2) of the said Act. Therefore, this writ petition is devoid of any merits and same may be dismissed.