BRIHANMATH HOTGI Vs. DEPUTY COLLECTOR AND COMPETENT

JUDGEMENT

(1.) BY the present writ petition under Article 226 of the Constitution of India, the petitioner which is a public trust registered under the provisions of the Bombay Public Trust Act, 1950, is challenging a declaration dated 31st December 1984 made by the Competent Authority, Solapur and the Judgment and Order passed by the Collector, Solapur, dated 12th December 1987 confirming the order of the Competent Authority.

(2.) BRIEFLY stated the facts giving rise to the present petition are as follows:

(3.) IN these circumstances, petition made absolute in terms of prayer (b) of the writ petition. No order as to costs. Certified copy expedited.