PRAYAGBAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This petition, filed under Article 227 of the Constitution of India, challenges order dtd. 23/3/2022 passed by respondent No.1 in Appeal-2019/Pra.Kra.03/J-7-A.

(3.) It is the case of the petitioners that, Gangaram Sawant, husband of petitioner No.1, was the adopted son of Pundlik Sawant and his two wives, namely Chandrabai and Sangabai. Registered adoption deed was executed in the year 1966. As per the adoption deed, Gangaram became owner and possessor of the lands in Guts No.170 and 171 admeasuring 1 Hector 9 Are and 2 Hectare 26 Are, situated at village Gortha, Taluka-Umri, District - Nanded (hereinafter for short, "the said lands") and his name was entered in the ownership column, by Mutation Entry No. 1385 on 24/6/1981.