SATISH POPATLAL SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This Petition is an abuse of the judicial process, and we are satisfied that it must be dismissed with exemplary costs. We record our reasons for our conclusion at the end of a substantially lengthy hearing hereafter.

(3.) The Petitioners claim to be businessmen/in service who have purchased property surveyed under Gut No. 152 admeasuring about H-R 00-29 at village Valvan, Taluka Maval, District Pune, from Kashibai Deshpande (said property) vide a sale deed dtd. 16/1/1993. This sale deed suggests that the vendor Kashibai was 93 years old and apparently had no one to succeed her at the time of the sale. The record now suggests that the said property was already acquired for railway purposes in 1947-48.