LAXMAN GOVIND KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to correct the age of the Petitioner as 53 years. Correction be carried out forthwith.

(2.) The learned Advocate for the Petitioner points out that there is a tradition in the Rural areas, from which the Petitioner hails, that the grand father's name is given to the grand son so that the memory of the grand father continues to live on. That is how the son of the Petitioner is named as Govind and the father of the Petitioner is Laxman s/o Govind.

(3.) The learned Advocate for the Petitioner submits that though he has amended the Petition to challenge the legality and validity of the GR dtd. 17/4/2006, by which a person ought to lose 100 percent of his land in any public project for being entitled for the Project Affected Person (PAP) certificate, he is giving up the said challenge since he is relying upon the GR dtd. 3/5/2010. As such, we permit the Petitioner to withdraw his challenge to the extent of the GR dtd. 17/4/2006. If in future, an occasion arises and if he is desirous of challenging the same, the challenge would be considered as and when said occasion may arise. The Petitioner Laxman desirous to get a PAP certificate in favour of his son Govind.