MANSINGH KONDIBA KAKDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, made returnable forthwith. Learned counsel for the respondents waive service. By consent of the parties, heard finally.

(2.) Reply affidavit filed by respondent Nos. 1 to 4 is taken on record.

(3.) The petitioner is the owner of land bearing Gat No. 85/1 admeasuring 02 H 00R situated at Village Kedgaon, Taluka Daund, District Pune. The grievance of the petitioner is that there is a mutation entry as incorporated in the petitioner's land showing them to be reserved for allotment to the project affected persons in pursuance of the order dtd. 7/7/1997 under the remark "Reserved for Rehabilitation", being mutation entry no. 56. It is the specific contention of the petitioner that land acquisition procedure has been initiated to acquire the petitioner's land for the purpose the entry in the revenue record was made, and in absence of which, the entry has continued to operate to the prejudice to the petitioner. It is his contention that by virtue of such entry, the petitioner is not in a position to deal with the land.