Smt. Laxmibai Waman Ghatal @ Smt. ... vs Shri. Vasudev Harishchandra ...
2022 Latest Caselaw 13351 Bom

Megha                                                   14_wp 14294_2018.doc



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

                 WRIT PETITION NO.14294 OF 2018

Smt. Laxmibai Waman Ghatal @
Smt. Mathurabai Navsha Dalvi and
Ors.                                            ...Petitioners
                Versus
Vasudev Harishchandra Samant and
Ors.                                         ...Respondents
                                    ...
Mr. Sanjeev P. Kadam with Mr. Mayur Sanap, Mr. Pratik Deshmukh and
Mr. Shivam S. Kadam for the Respondent Nos.1, 9 and 10.
Mr. Sunil G. Karandikar for the Petitioners.


                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 20th DECEMBER, 2022.

P. C. :-

1. The challenge in this petition is to the order dated

28/07/2017 whereby the learned President, Maharashtra Revenue

Tribunal Mumbai, dismissed Appeal No.TRI/APL/PAL/143/2015 filed

by the Petitioners challenging order dated 12/01/2015 passed by the

learned Tahasildar, Vasai in Case No.Adiwai/14/75/2/2013.

2. The Petitioners are tribals. They had initiated proceedings

under Section 3 of the Maharashtra Restoration of Lands to Scheduled

Tribes Act, 1974. Said application was dismissed by learned Tahasildar

Megha 14_wp 14294_2018.doc

against which an appeal was filed. The Tribunal has dismissed the

appeal relying upon the decision of the Division Bench of this Court in

The State of Maharashtra vs. Khatua Makani and Company Pvt. Ltd.,

1987 Mh.L.J., 908. Having gone through the judgment, there is no

illegality or infirmity in the impugned order, which warrants

interference in the writ jurisdiction. Hence, the petition is dismissed.

                                                  (SMT. ANUJA PRABHUDESSAI, J.)




         Digitally signed
MEGHA by MEGHA S
      PARAB
S     Date:
      2022.12.21
PARAB 17:24:22
      +0530