SHRI PRASHANT VINODKUMAR BANSAL Vs. THE ESTATE OFFICER

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, at the stage of admission itself, by consent of Mr. Girish Godbole, learned Senior Counsel for the Petitioner, and Mr. Suresh Kumar, learned counsel for Respondent No.1.

(2.) By this Writ Petition, preferred under Article 227 of the Constitution of India, the Petitioner is challenging the Judgment and Order dated 15th January 2018 passed by the District Judge-9, Pune, in Civil Appeal No.607 of 2011, filed by the Petitioner challenging the order dated 26th August 2010 passed by the Estate Officer, under Section 5- A(2) of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971, in respect of the suit property bearing Survey No.289, (Old Gat No.2340) New Gat No.1354/2, admeasuring 5.54 R, situate at Village Wagholi, Taluka Haveli, District Pune.

(3.) As per the case of the Petitioner, the said property was originally belonging to one Chandar Krushnaji Dhole. By virtue of the registered Sale Deed dated 17th August 1996, Petitioner has conveyed the said property and handed over possession of the same to one Mr. Vitthal Laxmanrao Tambe. In his turn, Mr. V.L. Tambe had conveyed the said property to Mr. Jitendra Bhatewara and four others by the registered Sale Deed, the mutation entry of which was made by M.E. No.9219. Thereafter, Mr. Jitendra Bhatewara had sold the said property by registered Sale Deed dated 24th August 2001 in favour of Respondent No.3.