MASUDEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of present writ petition under Article 226 of the Constitution of India, the petitioner is seeking declaration that the impugned notification dtd. 7/11/2017 issued by the respondent No. 4 i.e. the Additional Collector, Ahmednagar, Dist. Ahmednagar is bad in law and contrary to the provisions of Sec. 4 of the Maharashtra Land Revenue Code, 1966 (hereinafter referred to as "the Code" for the sake brevity) and Sec. 24 of the Bombay General Clauses Act.

(2.) The petitioner is also seeking declaration that the impugned order dtd. 23/8/2018 passed by the respondent No. 4 i.e. Additional Collector, Ahmednagar in file No. Rev/Office/Land-1B/OA/ Maha./Village/158/2018 and the notification dtd. 31/8/2018 in file No. Rev/Office/Land-1B/1627/2018 issued by the respondent No. 4 is contrary to the provisions of law.

(3.) The petitioner further seeks issuance of writ of certiorari to quash and set aside the impugned notification dtd. 7/11/2017 as well as the impugned order dtd. 23/8/2018 and draft notification dated 31- 08-2018.