AVINASH DOMINIC GHOSAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and the Petition is finally heard with the consent of all the parties.

(2.) By this Petition under Article 226 of the Constitution of India the Petitioner seeks the demolition of illegal and unauthorized construction by Respondent Nos.3 to 5 on the writ property.

(3.) The Petitioner claims to be the lawful owner of part of the land bearing survey No.123, Hissa Nos.1 and 6, located at Mouje, Diwanman admeasuring about 004.05 hectares (4 Gunthas) ('writ property') based on the registered Sale Deed dtd. 24/11/1975. According to the Petitioner, the Respondent Nos.3 to 5 unlawfully entered upon the writ property and started construction on or about 12/2/2024.