LAWS(BOM)-2022-1-194

BALRAJ D. JADHAV Vs. UNION OF INDIA

Decided On January 12, 2022
Balraj D. Jadhav Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By the present Writ Petition, the Petitioner has prayed for the following reliefs:

(2.) The Petitioner is challenging the legality and validity of the Survey Report and Survey Map, both dtd. 28/5/2018, prepared by the District Superintendent of Land Records, Kolhapur, and the City Survey Officer, Kolhapur respectively, through which the location of the ancient site of Brahmapuri (for short "the said site") is shown as situated in CTS No. 2357 and for a declaration that the said site is located in CTS No. 2355, Kolhapur City.

(3.) Before we avert to the respective submissions, it will be apposite to briefly refer to the relevant facts.