MAKHANLAL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) CLASS -2 land under the Maharashtra Land Revenue Code was purchased by the petitioner by sale deed dated 25/9/1988. Since the unearned income was required to be deposited out of said sale transaction an application to that effect was moved by original land owner Gulab Motiram Sonar on 15/5/1997 which was not decided by the authority.

(2.) FROM the record, it appears that without awaiting decision on the said application sale deed in question was executed.

(3.) PURSUANT thereto the Tahsildar appears to have initiated action in the matter and the Circle Inspector has formed opinion that an amount of Rs. 6,75,462/ - would be considered as unearned income in the present transaction as is apparent from the report dated 11/4/2002 submitted to the authority.