BALASAHEB GOPALRAO MARAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners claim to be a project affected person. They have fled the present petition contending that they were allotted plots of land by allotment order dtd. 31/3/2001, at Jategaon, Bk., Taluka Shirur, District Pune in Survey Nos.295 and 415. Allotment order to that effect is annexed at Exhibit-D, page 52. The Petitioners' contention is that the Petitioners were also put in possession of the said land allotted to them from Gat Nos.415 and 495. However, only on the ground that the Petitioner had not constructed a residential house within one year of the allotment, the allotment would be cancelled and on such apprehension, the Petitioners have approach this Court praying for the following reliefs:-

(2.) It also appears that subsequently the State Government passed an order on 11/9/2019 that the land in question be allotted for the agricultural purpose, such order of the State Government is placed on record at Exhibit-J, page 82. A coordinate bench of this Court took up the proceedings for hearing on 18/10/2019 when the Court ordered a status quo to be maintained which, thereafter, appears to have been continued.

(3.) Thereafter, on 6/4/2022, a Coordinate Bench of this Court passed an order recording that it was not disputed in the Affdavit fled by the Principal Secretary, Revenue and Forest Department that the Petitioners were placed in possession of the residential plot at Jategaon, Bk., Taluka Shirur, District Pune. The Court, accordingly, had passed the following order:-