IBRAHIM KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE returnable forthwith. Heard finally by consent.

(2.) THE petitioner has preferred this Writ Petition in order to question propriety and legality of the order passed by the Additional Commissioner (Revenue), Nagpur in Revision No. 40/RTS -64/2011 -12 whereby the order passed by the Additional Collector, Wardha in Revenue Appeal No. 2/RTS -64/2009 -2010, dt. 27.1.2012 and the order passed by the Sub -Divisional Officer, Hinganghat in Revenue Appeal No. 53/RTS -64/2007 -2008 in respect of Khasra No. 22 at mouza Nimba, Tq. Samudrapur, District Wardha were quashed and set aside and mutation entry No. 299, dt. 23.12.2004 and mutation entry No. 241, dt. 26.9.2007 were ordered to be restored. The grievance of the petitioner is that he is a poor agriculturist and there was a money lending transaction between him and respondent nos. 2 to 4. They had no any legal right, interest and title in the agricultural land which was owned and possessed by the petitioner. They entered into transaction with third party/respondent No. 5 namely Sheikh Inayatulla Sheikh Subhank to the prejudice of legal right, interest and title in the suit land which, according to the petitioner, is owned and possessed by him. It is also argued that there are standing crops in the agricultural land belonging to the writ petitioner which is subject matter of the impugned order.