BAPURAO RAGHO DETHE Vs. GANPATI VITHU ROHANKAR

JUDGEMENT

(1.) BY this petition filed under Article 226 of Constitution of India, the petitioner has impugned order dated 19th November, 1981 passed by Sub Divisional Officer, Wani in Revenue Case No. 2/40/1980-81 of Village Mangrud and order dated 30th November, 1983 passed by the Additional Commissioner, Amravati Division, Amravati in revisional proceedings arising therefrom numbered as Case No. 7/f. C. R/81-82 of Mangrud.

(2.) THIS petition raises interesting questions of law concerning interpretation and applicability of some of the provisions contained in Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947.

(3.) THE admitted facts required to be noticed for disposal of this petition are briefly summarised as under :--