BABULAL RAJARAM MAHAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) This Petition filed under Article 226 and 227 of the Constitution of India, takes exception to the order dated 31/3/2004 passed by the Deputy Collector of Land Record, Nashik Division, Nashik, by which order the proposal of the Petitioners dated 21/1/2004 for correction of the revenue record came to be rejected.

(3.) It is the case of the Petitioners that land Survey No.143/2 admeasuring 2 Hectors and 30 R is owned and possessed by the Petitioner No.2 and land Survey No.144 admeasuring 2 Hectors and 94 R is owned and possessed by the Petitioner No.1. It is their case that in the year 1972, consolidation scheme was introduced by the State Government for converting Survey Numbers into Gut Numbers. In terms of the said scheme, land Survey No.143/2 was converted into Gut No.214 and land Survey No.144 was converted into Gut No.369. It is the further case of the Petitioners that the consolidation authorities prepared a faulty map and shown some portion of Survey No.143/2 and 144 in Gut No.214 and some portion in Gut No.369. It is also their case that the Canal of the Hatnur Dam goes only through the old Survey No.143/2 to the extent of 75 R but it is shown in the map that it goes through Gut No.214 to the extent of 47 R and Gut No.369 to the extent of 28 R.