BHAUSAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Though these are different petitions since all these petitions raise common questions those have been heard together and are being disposed of by this common judgment.

(2.) Rule in all the petitions. Made returnable forthwith. Learned AGP and the learned advocates for the respective respondents waive service. At the joint request of the parties, the matters are heard and are being disposed of finally at the stage of admission.

(3.) The questions that arise for determination are as to whether the original agriculturists whose lands vested in the State government under the provisions of sec. 28 of the Maharashtra Agricultural Lands (Ceilings on Holdings) Act, 1961 (hereinafter referred to as the Ceiling Act) are entitled under sec. 28-1 AA(3) to claim grant of any specific land or their land/s.