MALLA RAMA KHOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this writ petition the petitioners are challenging the acquisition of land bearing Gat No. 215, admeasuring 48 Ares and Gat No. 244, admeasuring 72 Ares, notified for the purposes of resettlement of Dudhganga Project affected persons.

(2.) IT is the contention of the petitioners that the deceased original petitioner No. 1 Malla Rama Khot, sold out the land Gat No. 97 admeasuring 1 H. 12 Ares under a Registered Sale Deed to one Gopal Beedkar on 22nd June 1976, prior to Notification under section 11 of the Maharashtra Resettlement of Project Displaced Persons Act, 1976 and, therefore, the said land has to be excluded from their holdings.

(3.) THE second contention of the petitioners is that the land Gat No. 245, admeasuring 1 H. 22 Ares is belonging to one Vasudeo Haripur Devasthan Trust and, therefore, the said land also cannot form part of the petitioners holdings.