PRADEEP VASANT SHIRGAONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition is filed seeking to quash and set aside a judgment and order passed by the Dy. Collector, Stamp & Valuation, Kolhapur in Case No. Karvir/178/1982 dated 7.3.1991.

(2.) The brief facts of the case are as under:

(3.) The only point which has been urged before me that the petitioner had acquired a vested substantive right after expiry of six years. The Maharashtra Act XVIII of 1989 was subsequently published on 27.4.1989 and the said Act would not have retrospective effect and could not take away a substantive right vested in the petitioner. In support of this contention, the petitioner has relied upon four judgments.