DR.HIRALAL GANPATRAO NIMBALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None appears for respondent No.3. Heard the learned counsel.

(2.) The petitioner has put forth prayer clauses B and C as under :-

(3.) The petitioner submits that he is a joint owner of the agricultural land admeasuring 4 acres and 3 gunthas in Survey No.171 at Nilanga, Taluka Nilanga, District Latur. The Non Agricultural (N.A.) permission is now granted by the competent authority in favour of the petitioner to the extent of 3 acres and 3 gunthas. Plots have been carved out as per the sanctioned layout plan. However, in the case of the brother of the petitioner, namely, Mr.Ajit Ganpatrao Nimbalkar, owing to an electric tower with connecting electricity transmission wires installed in the land on the public road Nilanga- Talikhed, the land available cannot be put to any use as the public is now bypassing the tower and travelling through the land. As such, practically the land admeasuring 17006.962 square feet, which is almost half an acre, cannot be used by the petitioner since 2012.