SHANKAR SHIVRAM PATIL Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) The petitioners challenge the order passed on 31.1.1992 declaring their lands surplus, which order has been passed by the Additional Commissioner.

(2.) Brief facts which are necessary for deciding the petitioners' involvement in the writ petition are as follows:-

(3.) Thereafter the petitioners appeared before the Surplus Land Determination Tribunal. The Tribunal declared that the petitioners held excess land and, therefore, by an order dated 16.11.1976 declared certain lands as surplus. It was found thereafter that certain other lands owned by the petitioners were not taken into consideration for computing the excess lands. Therefore the Tribunal on 30.11.1976 re-determined the surplus land.