MAHADEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner, who is the land -holder, has filed this petition questioning the validity of the order made by the Maharashtra Revenue Tribunal dismissing the appeal preferred by him under the provisions of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act of 1961.

(2.) The present petitioner filed a return showing the total extent of his land being 165 -02 acres obtained by him in a partition in the year 1954.

(3.) Mainly the objections related to certain lands which were sold between 4 -8 -1959 to 26 -1 -1962 and even thereafter to Sukhdeo, Babulal, Kinglya, Mahadeo and Mansing, who had submitted written objections. Admittedly, in the course of the inquiry, it has been found that all these persons are transferees from the petitioners.