SALEEMODDIN S/O BADRODDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard by consent.

(2.) Learned Assistant Government Pleader waives service for the respondents.

(3.) The petitioners claim that they are descendants and entitled to succession from original Inamdar under the provisions of the Atiyat Inquiries Act, 1952. The succession is governed by personal law. However, the lands of the matter being a Government grant and subject being governed by Atiyat Enquiries Act, the succession is required to be sanctioned by the Deputy Collector (Atiyat).