NASIRUDDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioners have impugned the orders of respondent No.2, the Principal Secretary (Relief and Rehabilitation) and Officer on Special Duty (Appeals), dtd. 11/6/1997, passed in Case No. RTS/3996/CR.26/L-6/CR-472/96/A and R.

(3.) Facts of the case in brief are that Nasiruddin was the Inamdar of Dargha Khaja Mohjeebuddin, Kaij, Taluka Kaij, District Beed. He died on 4/7/1996. The petitioners are his legal representatives. Respondent No.7 applied to the Tahsildar on 15/12/1993, claiming that his uncle Ahmed Miya Chunnu Miya died and his widow Smt. Niyamatbai Ahmed Miya held Survey No.16/E, measuring 7 Acres 38 Gunthas of village Kaij. Since they had no issue, Niyamatbai gave the suit land to him to cultivate. He applied to record his name in the cultivation column of the 7/12 extract. The village Talathi accordingly recorded the entry of his name on 7/9/1995. He submitted the relevant case papers to the Tahsildar for enquiry. The Tahsildar sanctioned mutation entry No.26 on 15/3/1993, holding respondent No.6 in possession for 1993-94.