VILLAGE PANCHAYAT OF MAMURABAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal by the original plaintiff whose suit for declaration that a certain order passed by the Government was illegal and void and for certain other reliefs has been dismissed by the trial Court on preliminary grounds that the jurisdiction of the Civil Court to entertain the suit was barred under the provisions of Section 4 of the Revenue Jurisdiction Act and .the suit was also barred by res judicata in view of the decision of the High Court in Special Civil Application No. 1426 of 1962, D/- 8-12-1964 (Bom).

(2.) The facts giving rise to this litigation may now be summarised.

(3.) The suit property consists of 13 different pieces of agricultural land situate at Mamurabad in the District and Taluka Jalgaon. These lands altogether measure 18 acres 15 gunthas. One of these 13 lands bears Survey No. 491. It is not necessary to give the numbers of the other twelve lands.