SANT NIRANKARI MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Writ Petition No 8136 of 2014 pertains to a conveyance deed dtd. 24/4/2002 issued in favour of one Shivibai Okana Mothi and others and a site plan dtd. 30/8/2003. The 1st Petitioner is a registered Public Trust. These lands are in Ulhasnagar city and according to the Petitioners are part of the compensation pool created under Sec. 14 of the Displaced Persons (Compensation and Rehabilitation) Act , 1954. They are said to have vested in the Central Government.

(3.) The case in the Petition is that Respondents Nos. 10 (deceased), 11 and 12 have fraudulently managed to acquire a Conveyance Deed No. SDO/PLOT/C-1/CDR-45 dtd. 24/4/2002. The Petition has been amended. Original prayers (a) to (b) at page 26 read as follows:-