ASHOK KISAN DHABE Vs. SUB-DIVISIONAL OFFICER

JUDGEMENT

(1.) At the request and consent of the learned Counsel appearing for the parties all the petitions are taken up for final hearing at the stage of admission. Rule. Rule made returnable forthwith.

(2.) As common issue is arising in all petitions they are taken up to decide together. Writ Petition No. 71/2024 is taken as leading case for consideration of facts and other material.

(3.) The contention of the Petitioner is that he and his real two brothers namely Anil and Murlidhar are absolute owners of land having Gut No.146, admeasuring 1.11 HR., situated at village Zodga (Bk.), Tahsil Malegaon, District Washim. Originally, the said land was owned by Parvatibai Dhabe (grandmother) and she executed a Giftdeed in favour of Petitioner and his two brothers, when they were minors. On the basis of the Gift-deed, the mutation entry was recorded in the Records of Right on 27/8/1988. The name of the Petitioner and his two brothers also appeared in 7/12 extract as owners of the said land. The National Highway Authorities started the procedure for acquisition of land from village Zodga (Bk.) for widening of National Highway No.161. In the year 2017, in the said process, measurement was carried out on 18/9/2017, it was shown that from the land of Petitioner in Gut No.146, out of 1.95 HR. land , 0.03 HR. land was required to be acquired for the said purpose. After completing process of acquisition, an Award came to be passed on 1/1/2019. In the said Award, the Petitioner and his brothers were shown as owners of Gut No.146. They received compensation for the said acquired land.