RAJU HAMIRMAL SHAH Vs. TAHSILDAR, THANE & ORS.

JUDGEMENT

(1.) Heard Mr. Sushil Shukla, learned counsel for the Petitioner and Mr. P.G.Sawant, learned AGP for Respondent-State.

(2.) Initially this Petition was filed raising several allegations in respect of the status and the user of the property bearing Survey No.478 Hissa Nos.1 and 2 in the village of Bhayander, District Thane (said property). The main allegations were that the said property was a government property and the Tahsildar, was not taking effective steps to maintain the said property and further, there was danger that the said property is misused by certain private parties.

(3.) The petition was converted into a Public Interest Litigation thereafter, since, it was represented that the grievance is not against any particular individual but the grievance is of a general nature. It is pertinent to note that the Petitioner then amended the Petition and made specific allegations against RNA Builders, who were impleaded as Respondent No.5 to the Petition.