RAMABAI VISHNU GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) By this Writ Petition under Articles 226 and 227 of the Constitution of India, the petitioner is impugning the order passed by Naib Tahsildar, Tuljapur, Dist. Osmanabad in File No. 228/2012 dated 31/12/2012 negativing her claim for being declared as a resident of village Andoor ,Tq. Tuljapur, Dist. Osmanabad.

(3.) According to the petitioner she was born and brought up in village Andoor and also possesses share in the ancestral property being land Gut No. 173 of that village. After demise of her husband, she has been continuously residing in the village since 2004. Her children are taking education in the village and she has also acquired a house property being house no.1237 in that village.