RAVSAHEB Vs. MARUTI JAIRAM KADAM

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned advocates for the parties.

(2.) This petition takes exception to the order passed by Additional Collector, Land Reforms, Parbhani - respondent No.2\ in Case No. 1993/H/Inam/CR/34 dtd. 21/12/1993 and the order passed by the the Additional Commissioner, Aurangabad - Respondent No. 3 in Proceedings No. 2020/ROR/ REV/CR-190 dtd. 4/1/2022.

(3.) The case of the petitioners is that - Ajimoddin Gausoddin was the original owner of the land bearing survey No. 31, Now Gut No. 76, admeasuring 10 Acre, 39 Guntha, situated at village Tapowan, Taluka - Vasmat, District - Parbhani (hereinafter for short "land in question "). On 9/8/1985, said Ajimoddin sold the land in question to Sopan Marotrao Savandkar. Name of Sopan was entered in the revenue record on the basis of the said sale deed. The petitioners purchased the land in question from Sopan by way of a registered sale deed, in the year 1988. Accordingly, their names were entered in the revenue record of the land in question. The petitioners were put in actual possession of the land in question on 14/6/1988 and since then they are owners and possessors of the land in question.