JAVED SHEIKH MUSTAQUE PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of parties. The counsel for the petitioner in support of his writ petition, made the following submissions.

(2.) Per contra, learned counsel for the opposite parties argued that the fact that the petitioner's father or his ancestors made unauthorized construction on the government land, is not in dispute. The application made by the petitioner itself shows that the construction was made on the government land and the petitioner does not have any document of title in his favour. That apart, the petitioner preferred first Appeal before the State Government and the State Government conducted proceedings of appeal giving full opportunity of hearing to the petitioner and dismissed the appeal after examination of all the relevant documents. According to the learned counsel for respondents, now it is too idle to make a grievance about the violation of principles of natural justice.