VASUNDHARA DHANANJAY DONGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the parties, Writ Petition is taken up for final hearing and disposal.

(2.) By this Petition, Petitioner has challenged order dtd. 16/3/2012 passed by the District Deputy Registrar, Co-operative Societies, Mumbai City-3 and Competent Authority granting conditional unilateral deemed conveyance of land admeasuring 4342.06 square meters and building constructed thereon in favour of Respondent No.4- Society as well as communication dtd. 19/10/2013 withdrawing the conditions imposed in the certificate of deemed conveyance. The Petition was originally filed by Vasundhara Dhananjay Dongre through her power of attorney holder Mr. Nilesh Muzumdar. On the death of original Petitioner, her legal heirs are brought on record as Petitioner Nos.1A to 1C, who are prosecuting the Petition through their constituted power of attorney Mr. Nilesh Muzumdar.

(3.) Facts of the case as reflected in the Petition are as follows. Land bearing CTS Nos.143, 144, 144(1) to (5), 145, 146, 146(1) to (3), 147, 147(1) to (13), 148, 149, 150 and 151 was originally owned by Petitioner's grand-father Shri Vishnu Bhalchandra Paranjape. He developed the land by amalgamating the same in the year 1994, when the said plots were assigned new CTS No.143. Petitioner has given details as to how the said land devolved upon various legal heirs upon death of Vishnu Bhalchandra Paranjape. It is Petitioner's case that her father Moreshwar @ Baburao Vishnu Paranjape inherited a share in his father's property and died intestate on 2/9/1978. It is Petitioner's case that she and her brother Jayant Moreshwar Paranjape had undivided share in larger properties owned by Paranjape family including CTS No.143 (new). It is Petitioner's case that her mother's name continued to be reflected in the property card relating to CTS No.143(new). Petitioner accuses Respondent Nos.6 to 9 who are other members of Paranjape family of illegal land grabbing by unauthorizedly selling the writ land to Respondent No.4-Society without obtaining the consent of the Petitioner. That Respondent Nos.6 to 9 incorporated a Company in the name and style as Paranjape Land Developers Private Limited (Respondent No.5) for selling various properties of Paranjape family.