SUNDARRAO S/O RANGRAO DESHMUKH, (DECEASED) THROUGH HIS L.RS SMT. SHANTABAI W/O SUNDARRAO DESHMUKH Vs. THE STATE OF MAHARASHTRA, THROUGH GOVERNMENT PLEADER HIGH COURT AND THE ADDITIONAL COMMISSIONER, AURANGABAD DIVISION

JUDGEMENT

(1.) THIS petition takes exception to the notice issued by the Additional Commissioner, Aurangabad Division, Aurangabad bearing No. 78/ICH ­R/332 dated 11th August, 1992.

(2.) THE Petitioner is resident of Parbhani, Tq. Parbhani. She is the legal representative of land holder Sunderrao Rangrao Deshmukh, who died on 31.01.1989.

(3.) ON the Ors. hand the learned Additional Government Pleader vehemently opposed the petition and submitted that, the notice is 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.