SHANTIBAI SOPAN BHISE Vs. DY. COLLECTOR AND COMPETENT

JUDGEMENT

(1.) BY these three petitions filed under Article 226 of the Constitution of India, the petitioners are challenging the same orders, namely, the order dated 24.12.1986 passed by the Competent Authority under the provisions of Urban Land (Ceiling and Regulation) Act, 1976 and the order dated 6.9.1989 passed by the Appellate Authority under the said Act and therefore, these petitions can be disposed of by a common order.

(2.) VACANT land was originally held by Rama Savalarama Bhalke. He expired on 2.9.1973 leaving behind his widow Laxmibai and four daughters. The name of the widow and the four daughters were recorded in the Revenue records as heirs of late Rambhau S.Bhalke's land on 1.11.1973. His daughters thereafter informed the Revenue Authority that they are surrendering their interest in the land in favour of their mother Laxmibai. Therefore, on 2.5.1974 the names of the four daughters were deleted and the mother Laxmibai was shows to be the sole owner of the land.

(3.) THE present petitioners preferred an Appeal against the order dated 24.12.1986 passed by the competent Authority and the Appeal was registered as Urban Ceiling Appeal No.1285 of 1987. That Appeal was rejected by the order dated 6.9.1989 and therefore, the petitioners have approached this Court by filing present petitions.