DATTATRAY KASHINATH PATIL Vs. STATE OF MAHHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of petitioners and the learned Counsel appearing on behalf of respondent Nos. 4, 5-A, 5-B, 6-A and 6-C.

(2.) By this petition, petitioners are challenging the order passed by the Additional commissioner of Konkan Division, Bombay who had directed that the possession in respect of the lands in question be restored in favour of Tribals under the provisions of maharashtra Restoration of Lands to Schedule Tribes Act, 1974.

(3.) Brief facts which are relevant for the purpose of deciding this petition are as follows:-