HARIBHAU BALIRAMJI WANKHEDE Vs. ADDITIONAL COMMISSIONER AMRAVATI DIVISION

JUDGEMENT

(1.) IN all these petitions somewhat identical questions arise and hence, all can be conveniently disposed of together as the facts are also similar. The orders which are challenged are the orders dated 13-1-1989 passed by Sub-Divisional Officer, Daryapur and the order dated 20th March, 1992 passed by the Additional Commissioner, Amravati Division, Amravati. Both these orders are common in all these writ petitions.

(2.) IN all these writ petitions lands were allotted by the State Government to thfe petitioners either on 16-11-1987 or on 2-5-1988 and thereafter have been withdrawn on 13-1-1989 by the Sub-Divisional Officer. The said withdrawal has been challenged by the respective allottees/petitioners by separate revisions before the respondent No. 1 Additional Commissioner and on 20th March, 1992 the Additional Commissioner has upheld the order of S. D. O.

(3.) I have heard Advocate Shri Pardhy for the petitioners in all these cases and learned A. G. Ps. Shri Kankale, Shri Thakare and Smt. Jog for respondents in respective petitions.