SAYED HAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of both sides, heard finally.

(2.) These Petitions take exception to the order passed by the Additional Collector (Atiyat), Latur dtd. 7/3/2014 in File No. 2013/Religious/CR-96 passed under the provisions of the Hyderabad Atiyat Inquiries Act, 1952 (for short 'the Act'), whereby the Appeal filed by contesting Respondent, Hidayatali, came to be allowed and he is declared to be successor of Atiyat grant and held to be entitled to receive possession of subject properties.

(3.) The facts as well as points of law involved in these Petitions being same, by consent of both sides, these Petitions are heard finally together and decided by this common judgment.