KAMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioner who claims to be a whistle blower interested in securing the interest of Public and the Government has, by this petition made an attempt to bring to the light various deeds committed by the President of 'Mitra Samaj Club', Akola and its other Office bearers in order to appropriate land belonging to govt. to themselves.

(3.) Shri Mandlekar, learned counsel for the petitioner submits that the land on which 'Mitra Samaj Club' exists was allotted in the year 1896 to 'Mitra Samaj Club' on lease. He submits that this is a Government land and according to the Collector, this land was leased out to the 'Mitra Samaj Club' although, the petitioner could not find out any lease deed on Government record.