Bombay High Court
Bajirao Anand Kale vs The State Of Maharashtra And Ors on 3 July, 2021
Bench: K.K. Tated, R.I. Chagla
32-wp-2422-2021.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2422 OF 2021
Bajirao Anand Kale ...Petitioner
Versus
The State of Maharashtra & Ors. ...Respondents
----------
Mr. Sachin Deokar for the Petitioner.
Mr. K.S. Thorat, AGP for the Respondent-State.
----------
CORAM : K.K. TATED &
R.I. CHAGLA, JJ.
DATE : 3 July 2021
ORDER :
1. Heard the learned Counsel for the parties.
2. Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.
3. By this Petition filed under Article 226 of the Constitution of India, the Petitioner is seeking direction against the Respondents to delete the entry "reserved for the Project 1/4 ::: Uploaded on - 06/07/2021 ::: Downloaded on - 19/09/2021 09:37:53 ::: 32-wp-2422-2021.doc Affected Persons" from the other rights column of the revenue records in respect of the land admeasuring 80 Ares from Gat No. 330 situated at village Takli Bhima, Taluka Shirur, District Pune.
4. Learned Counsel Mr. Deokar for the Petitioner submits that neither the Respondents had acquired their property nor paid any compensation in respect of the same. He submits that because of the entry in the 7/12 extract about reservation, it is difficult for the Petitioner to deal with the property. Hence, the Petitioner has filed the present Writ Petition.
5. On the other hand, learned AGP Mr. Thorat for the Respondent-State submits that the Government of Maharashtra by Government Resolution dated 5th August 2019 constituted a committee under the Chairmanship of the Collector to deal with such type of matters. Therefore, the Petitioner can be permitted to make appropriate application before the concerned Collector for the same cause of action. Therefore, there is no necessity to entertain the present Writ Petition.
2/4 ::: Uploaded on - 06/07/2021 ::: Downloaded on - 19/09/2021 09:37:53 :::
32-wp-2422-2021.doc
6. Considering the submissions made by the learned Counsel for the Petitioner and the Government of Maharashtra has already issued the Government Resolution dated 5th August 2019, constituting a committee under the Chairmanship of the Collector to deal with such type of matters, the Petition can be disposed of. Hence, the following order is passed:-
(i) The Petitioner is permitted to file an appropriate application before the concerned Committee as per Government Resolution dated 5th August 2019 for deleting the entries from 7/12 extract in respect of the land admeasuring 80 Ares from Gat No. 330 situated at village Takli Bhima, Taluka Shirur, District Pune.
(ii) If such application is filed, the committee is directed to decide the same as early as possible, but in any case, within a period of 16 weeks from the date of application.
3/4 ::: Uploaded on - 06/07/2021 ::: Downloaded on - 19/09/2021 09:37:53 :::
32-wp-2422-2021.doc
(iii) If decision is not taken by the committee within 16 weeks, the concerned Revenue Authority is directed to delete the said entry from 7/12 extract of the Petitioner's land admeasuring 80 Ares from Gat No. 330 situated at village Takli Bhima, Taluka Shirur, District Pune.
(iv) Parties to act on authenticated copy of this order.
(v) Writ Petition stands disposed of in terms of above.
(vi) No order as to costs.
[R.I. CHAGLA J.] [K.K. TATED, J.] 4/4 ::: Uploaded on - 06/07/2021 ::: Downloaded on - 19/09/2021 09:37:53 :::