HARICHANDRA PUNDLIK UGHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is taken up for final hearing with the consent of the learned counsel for the parties.

(2.) The petitioner No.1 claims that he had purchased agricultural land Gat No.282/2, situated at Mouza Rasa, Tahsil Wani, District Yavatmal from legal heirs of Bapurao Wararkar on 20/08/2001 under registered sale deed.

(3.) Learned counsel for the petitioners brought to my notice that the suit land Gat No.282/2 was one of the subdivision of the agricultural land old Survey No.116. Under these circumstances, it is claimed that the petitioners had right of way to approach Gat No.282/2 the subdivision of land old Survey No. 116 by using RasaSuknegaon Shiv Road and then by use of the boundary of Gat Nos.317 and 316 to reach their field.