BHAGWANT DHARMARAJ RADKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these petitions are taken up for hearing and disposal in view of the identical facts involved therein.

(2.) In these two petitions, there are several prayers made by the respective petitioners. There is challenge to the orders dated 06/07/2004 passed by the Minister for State, Urban Land Ceiling, Maharashtra State and another dated 23/11/2007 passed by Hon'ble Chief Minister holding the portfolio of Urban Land Development Department, Maharashtra State in the matter of an order made under Section 20 of the Urban Land (Ceiling and Regulation) Act, 1976.

(3.) It is not in dispute that proceedings under the Urban Land (Ceiling and Regulation) Act, 1976 were undertaken against the landholders and they culminated into declaration by which the lands held by these petitioners in both the petitions were declared surplus under Section 8(4) of the Act of 1976. In case of petitioner in Writ Petition No.2495/2001 land to the extent of 71710.6 sq.mtrs. and in case of other petitioner in Writ Petition No.2502/2011 land admeasuring 58717 sq.mtrs. was declared surplus.