HAMID HUSSAIN PATHAN 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 226 and 227 of the Constitution of India, impugns order dtd. 26/8/2019 passed by the Hon'ble Minister for State for Revenue in Appeal bearing No. 2019/Pra.Kra. 166/J-7A.

(3.) Petitioners' father Husain Shah Iman Shah had 10 anna 8 ps share in land survey No. 231, admeasuring 16 Acre 37 Are situated at village Jatnandur, Taluka - Shirur, District - Beed i.e. 11 Acre 11 Are (hereinafter for short "the said land"). Daula Shantaram, Pandit Shantaram, Yaqub Shaikhlal and Abdul Amin, had 1 anna 4 ps share each in the said land i.e. 1 Acre 17 Are each, which was reflected in Khasra Pahani Patrak of the year 1954-55. In the consolidation scheme, implemented in the year 1988-89, survey No. 231 is converted into gut No. 581 and the respective shares of the persons are recorded in the revenue record.