MAHARAJA RANVIRSINGH Vs. SANJAY MUSALE

JUDGEMENT

(1.) THIS petition has been filed for recalling the order passed by this Court on 8.7.97 in W.P. No. 943/97.

(2.) CONTENTION of petitioner is that in feet he is the real brother of late Maharaja Lokendrasingh. Smt. Prabharaje Laxmi, wife of Maharaja Lokendrasingh also died somewhere on 17.4.93 and for this reason property has been reverted back to heirs of Maharaja Lokendrasingh and since he is the brother and there are no other Class I heirs or other near relations he has inherited the property.

(3.) MATTER was pending before the S.D.M. on the proceedings u/s. 145 CrPC and the compromise was filed. The same was accepted and the shares as compromised were allotted. The State has filed a Revision against the said order before the Sessions Judge who allowed the revision. Thereafter the matter was brought to this High Court vide Criminal Revision 155/96 decided on 18.11.96 whereby it has been held that the property shall be released as there is no breach of peace and the order of allotment of share was withdrawn. The matter was again taken up by the State Government to the Supreme Court where the S.L.P. was dismissed vide order dated 14.3.97.