NARAYAN WAMANRAO CHARADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Considering the nature of controversy the matter is heard finally at the stage of admission itself. Rule is made returnable forthwith, by consent of parties.

(2.) Heard learned Advocate Mr.R.L. Khapre for Appellants, learned A.G.P. Mr.S.S. Doifode for Respondents 1 and 7, learned Advocate Mr. Mokadam for respondents No.2 and 6 and learned Advocate Mohgaonkar for respondent No.3. Nobody has appeared for respondent No.4, though served.

(3.) Challenge in the Letters Patent Appeal is to order dated 21st August, 2006 passed by learned Single Judge of this Court, dismissing Writ Petition No.2428 of 2005 in motion hearing. The grievance made by the petitioners, who are appellants before us, in writ petition was that they were sought to be evicted in breach of principles of natural justice without giving them opportunity of hearing or to show cause and also in contravention of provisions of Bombay Village Panchayat Act, 1958. The learned Single Judge has relied upon findings recorded by the Additional Commissioner in the order impugned before him and found that the inquiry was duly conducted by Zilla Parishad and the petitioners, therefore, have been held not to possess any right on account of illegal allotment.