ANIL DATTATRAYA GIRME Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) By way of present petition, the petitioners are seeking writ of mandamus directing the respondents to release the land bearing Survey No. 103 admeasuring 15H 71R, 104 admeasuring 3H 35R situated at Kopargaon, within the Municipal limits of Kopargaon, Municipal Council, Dist. Ahmednagar from reservation Nos. 32, 34, 91, 28 and 27 (Hereinafter referred as said "Land'').

(3.) The said "land" is owned by the petitioner Nos. 5 and 6 and one Nikhil Vilas Kulkarni. The petitioner Nos. 1 to 4 are the tenants of the 'said land'. There is no dispute in so far as the tenency right of the petitioner Nos. 1 to 4 is concerned, between the petitioners Nos. 1 to 4 and the owners of the land.