ANIL Vs. DISTRICT COLLECTOR, YAVATMAL

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith.

(2.) Heard finally with the consent of both the parties.

(3.) The Survey No.331/3 admeasuring 1 H 21 R, situated at Mouza Umarkhed Khand - 2, Taluka Umarkhed, District Yavatmal which totally admeasuring 9 H 44 R was owned by one Bhujangrao @ Pradip Bhaurao Ekbode. There was some dispute between the original owner Bhujangrao and one Shri Kawane. The dispute was settled between the parties in the year 1998. Thereafter, the said Bhujangrao @ Pradip Bhaurao Ekbode executed a registered sale deed in favour of Gopalrao Laxmanrao Kondawar resident of Shrirampur, Pusad on 21/3/1998. For the said sale deed, Prabhu Kawane and others have given consent.