RAJENDRA BHIKU MANGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the Counsels for the parties heard finally.

(2.) This petition raises a short question as to the date which shall be reckoned for computing unearned income for grant of permission to sell Tenure II land; whether it should be the date of application or the date of the order passed by the competent authority?

(3.) The petition arises in the backdrop of the following facts: