POPATLAL GOKULDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution for an appropriate writ directing the respondents to withdraw and or cancel the impugned orders dated 20th November 1957, 21st April 1962, 18th February 1965 and 28th April 1967 (Exs. A to D to the petition) and the notice of demand dated 19th December 1969 (Ex. E to the Petition).

(2.) The 1st respondent is the State of Maharashtra, the 2nd respondent is the Additional District Deputy Collector and 3rd respondent is the Mamlatdar, Taluka Kurla.

(3.) The main question that arises in this petition is whether the Collector was entitled to invoke Rule 81 (3) of the Land Revenue Rules, 1921 and, if so, whether his order levying enhanced assessment is in compliance with the requirements of that rule.