POPAT JAYSINGH RAJPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) The subject matter of the above Petition filed under Article 227 of the Constitution of India is the order dated 11/11/2011 passed by the learned Joint Civil Judge, Senior Division, Baramati by which order Application (Exhibit 1) invoking Section 9A of the Code of Civil Procedure came to be disposed of and the operative of the order reads thus :

(3.) The genesis of the suit filed by the Petitioner herein is in the measurement and demarcation of the boundaries carried out in so far as Gat No.414/2 of village Shetphalgadhe, Tal. Indapur, District Pune. The Petitioner claims to have purchased the land admeasuring 13 Hectares from and out of the Gat No.414/2 total admeasuring 21.74 Hectares situated at village Shetphalgadhe, Tal. Indapur, Dist. Pune. The Respondent Nos. 9 and 10 herein claim to have purchased an area of 6.01 Hectares from and out of said Gat No.414/2 from the original owners one Ushatai sharadkumar Gandhi and Bebi Bharti Rajnikant Patni. On 31/3/2008 the Respondent Nos. 9 and 10 herein applied to the Inspector of Land Records, Indapur for regularizing their field boundaries. After the said demarcation and regularization of the boundaries was completed, the challenge to the same had reached the State Government by way of a Revision Application which was filed against the order passed by the Additional Divisional Commissioner in Application BND RTS Appeal/99/2009. The Petitioner herein had filed an application before the Deputy Inspector of Lands Record in order to challenge the correctness of the map and measurement procedure being carried out in pursuance of the said application for measurement and demarcation No.606/2008. In so far as the said application is concerned, it ultimately resulted in the Superintendent of the Lands Record directing the District Inspector of Lands Record that the disputed property be re visited, factual position be verified and the action be taken by exercising the powers of review as provided in the Maharashtra Land Revenue Code. The Superintendent of Lands Record ordered that since the measurement process and the measurement carried out on 7 th and 8 th August 2008 was flawed, the Superintendent of Land Records directed re measurement and re fixing of the boundary marks. It was observed in the order dated 27/7/2009 of the Superintendent of Land Records that in case of any dispute about internal boundaries the parties are at liberty to file appropriate proceedings in the Civil Court of competent jurisdiction. After the order was passed by the Superintendent of Land Records, certain events have taken place which are not necessary to be cited, but suffice it to say that pursuant to an order passed in a Writ Petition filed by the Petitioner, he was given liberty to file a suit. This is how the suit in question i.e. Special Civil Suit No.136 of 2011 came to be filed seeking a declaration of his title as regards the lands admeasuring 13 Hectares and challenging the orders by which the measurement and demarcation was confirmed and the maps were drawn.