LAXMAN Vs. JAFAR

JUDGEMENT

(1.) Heard Adv. Mr. V.T. Chaudhary for the petitioners; Adv. Mr. S.P. Brahme for respondent nos.1-a to 1-e and 3; Spl. Counsel Mr. P.S. Patil for respondent no.4; and learned AGP Mr. P.P. More for respondent nos.5 and 6.

(2.) The father of the petitioners, late Shivram Mahajan, had purchased land bearing Survey No. 54/1, at the rate of Rs. 6,000/- on 29th February 1968. The remaining part of Survey No. 54/2-B was purchased by late Shivram Mahajan at the rate of Rs. 4,000/- on 20th March 1969.

(3.) Respondent nos.1 to 3 had filed an application under Section 3 of the Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974.