KHANDOBA DEVSTHAN TULJAPUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner is aggrieved by the action of respondent No.2 of issuing notice to the petitioner under Sec. 17(2) of the Maharashtra Agricultural Lands (Ceiling on Holding) Act, 1961 (for short 'the said Act').

(3.) Facts leading to the present petition can briefly be stated thus: