TRIMBAKRAO MUGUTRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner has moved the present writ petition under Articles 226 and 227 of the Constitution of India seeking direction to the respondents to accord permission to the petitioner to sell the land.

(3.) The petitioner is an Ex-serviceman. He served with the Indian Army from 11.10.1952 to 31.10.1980. He was made honorary Captain by the President of India. As the petitioner was not having his own land, sometime in June/July, 1972, he applied for allotment of land to Sub Divisional Officer, Khamgaon for allotment of land. 3.44 HR land, having land revenue of Rs. 14/- in Gat No. 152 situated at village Vihigaon, Tahsil Khamgaon, District Buldana, was allotted to the petitioner.