SHRIDHAR SHANKARRAO HAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Heard finally with the consent of the learned Counsel for the parties.

(2.) The petition questions the order dtd. 24/7/2008, passed in Appeal No.3/ULC/2007-08 by the Additional Commissioner/Appellate Authority, ULC, Nagpur, by which the appeal was disposed of as abated. Also, it seeks that the proceedings in ULC Case No.17/1997 before the Additional Collector and Competent Authority, ULC, Nagpur including order dtd. 7/8/2007 passed in it be held as abated, whereby it was declared that the sale-deed bearing No.3566/2003 as invalid/illegal and cancelled the same as per Sec. 5(3) of the Urban Land (Ceiling and Regulation) Act, 1976 (for short, "Act of 1976").

(3.) FACTUAL MATRIX :