VASANT LAXMAN BURAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since issues involved are the same and the impugned judgment is common, we are disposing of all the Letters Patent Appeals by a common judgment.

(2.) These Letters Patent Appeals have been filed by the transferees and the owner of lands, which are the subject matter of the present appeals, to challenge the judgment rendered by learned Single Judge of this Court in Writ Petition Nos.2821, 2822, 880 of 1996 and 1497 of 1997.

(3.) In order to appreciate the grievance of the appellants, it will be necessary to have a glance at a few introductory facts: The appellant in Letters Patent Appeal No.212 of 2007 owned and possessed various pieces of the agricultural lands situated in Yavatmal district. It is the case of the appellants in remaining three Letters Patent Appeals that in the year 1965, they agreed to purchase the properties in dispute for valuable consideration on the basis of oral agreement to sale. In the year 1965 itself, possession of the properties in dispute was handed over to the appellants and their names were recorded in the crop statements from 1965 onwards.