RAMCHAND GOBINDRAM GURNANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY the present petition which is filed under Article 226 of the Constitution, the petitioner is challenging the validity and legality of the order dated 28th February, 1989 passed by the Principal Secretary, Revenue Appeals and Revisions, Government of Maharashtra, cancelling the conveyance dated 20th May, 1985, issued in favour of the petitioner and remitting the case to the Collector of Thane for holding a fresh inquiry.

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

(3.) IN or about 1971, the Central Government decided to transfer the remaining work of completing the rehabilitation of the displaced persons to the State Government. In view of the transfer of the power to the State Government, a fear was expressed by some of the displaced persons that the commitments made by the Central Government will not be honoured by the State Government. Some of the displaced persons, therefore, moved this Court by filing Writ Petition No. 1738 of 1971 whereunder the State Government agreed to abide by all the commitments made by the Central Government to the displaced persons. On 9th March, 1983, the State Government passed the following resolution :