GOVIND SHANKAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner prays to quash and set aside the order dtd. 13/4/2017, passed by the Lok Ayukta and to quash and set aside the order dtd. 27/3/2017 passed by the Collector and to restore the disputed land in favour of the petitioner. In the alternative, the petitioner has sought directions against the respondents to acquire the land of the petitioner and pay the compensation.

(3.) The petitioner is owner and possessor of the land bearing Gut No. 44/3, admeasuring 1-H 32-R, situated at Shahada, Dist. Nandurbar. The said land was sold by registered sale deed to the respondents for a consideration of Rs.3,08,880.00. A cheque bearing No. 500226 dtd. 22/9/2008 for Rs.2,93,436.00 was given to the petitioner after deducting the 5% amount of Rs.15,444.00. The cheque was presented for encashment, but it was returned back with the endorsement 'insufficient funds'. Thereafter, the petitioner made number of representations to the authorities for cancellation of sale deed and restoration of his land, but in vain.