WP.4414.2002+.doc

HARSHADA H. SAWANT

               (P.A.)      

ININ  THETHE  HIGHHIGH  COURTCOURT  OFOF  JUDICATUREJUDICATURE  ATAT  BOMBAYBOMBAY

CIVIL APPELLATE JURISDICTIONCIVIL APPELLATE JURISDICTION

WRIT PETITION NO.4414 OF 2002

WITH

CIVIL APPLICATION NO.585 OF 2016

IN

WRIT PETITION NO.4414 OF 2002

Ushabai Bhimrao Chavan

(since deceased) through her heirs 

Hemantkumar Bhimrao Chavan and Ors. ..Petitioners

                  Versus

Ganpat Tatya Khadtale and Ors. ..Respondents

....................

Mr.   Rameshwar   Gite   a/w.   Ms.   Siddhi   Dawne,   Advocates   for

Petitioners. 

Mr. Vimal Sanghavi, Advocate for Respondent No.1.

Mr. Purushottam G. Chavan a/w. Mr. Sachin S. Padaye, Advocates

for Respondent Nos.5 and 6.

Mr. P. G. Sawant, AGP for Respondent Nos.7 and 8.

...................

CORAM:MILIND N. JADHAV, J.

DATE:JUNE 08, 2026

JUDGEMENT   :  

1.  Heard   Mr.  Gite,   learned   Advocate   for   Petitioners;   Mr.

Sanghavi, learned Advocate for Respondent No.1; Mr. Chavan, learned

Advocate for Respondent Nos.5 and 6 and Mr. Sawant, learned AGP

for Respondent Nos.7 and 8.

2.  Present Writ Petition is heard finally today. It was admitted

in 2002. Three sets of parties are contesting the present Petition.

Petitioners are the legal heirs of Ushabai Bhimrao Chavan.  Respondent

No.1 is Ganpat Tatya Khadtale, the principal contesting Respondent

1 of 22

WP.4414.2002+.doc

whereas Respondent Nos.5 and 6 are the Taskar family members who

have purchased the subject land from Petitioners in the year 2005.

Prima facie Petitioners have no locus since they have sold the subject

land to Respondent Nos.5 and 6.  Mr. Gite represents the Petitioners

whereas Mr. Chavan espouses the cause of Respondent Nos.5 and 6.

Hence Respondent Nos.5 and 6 are the interested parties.  Rest of the

parties   are   proforma   parties.     The   facts   in   the   present   case  are

undisputed but are extremely relevant for adjudication of the present

lis between the parties.  A word of caution needs to be noted herein

because   all   along   parties   have   filed   and   contested

  quasi-judicial

proceedings under the Maharashtra Land Revenue Code, 1966 seeking

entitlement on the basis of RTS proceedings and have raised several

disputed questions of facts which shall be dealt with in this judgment.

3.  Briefly   stated,   subject   land   is   described   as   old   Survey

No.266/4-C, old Gat No.268 and new Gat No.295 admeasuring 2

Hectares 20 R situated in village – Sriramnagar, Taluka – Niphad,

District   –   Nashik.   The   subject   land   is   admittedly   a   Watan   Land

(referred to as ‘

subject land’).  The subject land was granted to original

Watandar – Tatya Khandu Khadtale father of Respondent No.1 under

Section 23 of the Bombay Hereditary Offices Act, 1874 (for short ‘the

said Act’) for his services to the Society as a remuneration of the

Officiator.     Tatya   Khandu   Khadtale   sold   the   subject   land   to   one

Shantabai Khadtale for Rs.300/- vide Sale Deed dated 05.05.1958 on

2 of 22

WP.4414.2002+.doc

the condition that if he returned back the purchase price of Rs.300/- to

the purchaser within five years, the ownership of the subject land will

revert back to the Watandar.

4.  However in the year 1959, Tatya Khandu Khadtale expired.

During that time, Bombay Inferior Village Watan Abolition Act, 1958

(for   short   ‘the Abolition Act’)   came   into   force   and   it   was   made

applicable to the District – Nashik with effect from 1

st

 February – 1959.

By virtue of the Abolition Act, Watans were abolished and such Watan

lands were resumed by the State Government.  However there was a

provision for re-grant of the Watan land to the Watandar and to

nobody else.  In this case original Watandar expired in the year 1959

and his family members were not in a position to apply for re-grant.

Rather it is Respondent No.1’s case that he was a minor in 1959.

However, record shows that Tahsildar – Niphad re-granted the subject

land to Shantabai Khadtale vide re-grant order dated 17.12.1963 on

new impartible and inalienable tenure.  

5.  Thereafter said Shantabai Khadtale made an Application to

Collector, Nashik requesting him to convert the user of the land to old

tenure and grant her permission to sell the same under the Abolition

Act.   On her Application, Tahsildar – Niphad converted the user of

subject land into old tenure vide order dated 16.07.1967, by virtue of

which Shantabai was in position to deal with subject land.  On the very

3 of 22

WP.4414.2002+.doc

same day, Shantabai Khadtale sold the subject land to Gopinath B. Sali

and it was thereafter further resold to P. P. Bhanushali.

6.  The   original   Watandar   -   Tatya   Khandu   Khadtale   was

survived by his wife and son.   His son is Respondent No.1 in the

present Petition.  When he became major in the year 1976, he made an

Application to the Collector seeking re-grant of the subject land in

accordance with the provisions of the Abolition Act on the ground that

the re-grant order could only be granted in favour of the original

Watandar or his legal heirs and not in favour of third parties.   He

apprised the Tahsildar that Shantabai Khadtale was a transferee of

Watan land on the basis of the conditional sale by his father and was

not original Watandar.   The Tahsildar vide order dated 23.08.1978

held   that   transaction   between   original   Watandar   and   Shantabai

Khadtale as invalid, ordered re-grant of the subject land to the original

Watandar / his legal heir on nominal penalty of Re.1/- and directed

eviction of P. P. Bhanushali who was at that time in possession of the

subject land.

7.  P. P Bhanushali who was in possession of the subject land

filed statutory Appeal to challenge the order dated 23.08.1978 passed

by the Tahsildar before the Sub-Divisional Officer, Niphad, Nashik (for

short ‘SDO’).  By order dated 01.08.1980, SDO allowed the Appeal and

directed   restoration   of   possession   of   the   subject   land   to   P.   P.

4 of 22

WP.4414.2002+.doc

Bhanushali.  

8.  Being aggrieved, Respondent No.1 – Ganpat Tatya Khadtale

filed Second Appeal No.49 of 1980 before the Collector, Nashik which

was considered as Revision proceeding. The Collector, Nashik by order

dated 23.03.1982 dismissed the Revision and upheld the order passed

by the SDO.  Respondent No.1 – Ganpat Tatya Khadtale filed second

Revision before the Additional Commissioner, Nashik which came to be

allowed by order dated 23.03.1987.  By this order, the original order

dated 23.08.1978 passed by Tahsildar was restored whereas the orders

dated 01.08.1980 passed by the SDO and order dated 23.03.1982

passed by the Collector were set aside.  The Petitioners being aggrieved

filed Revision proceedings before the State.  This Revision was allowed

by the State by order dated 17.02.1988 and order dated 23.03.1987

was   set   aside.   Respondent   No.1   –   Ganpat   Tatya   Khadtale   being

aggrieved filed Writ Petition No.4760 of 1988 in this Court.  By order

dated 30.07.1996, this Court remanded back the matter to the State to

decide the Revision proceeding afresh by setting aside the order dated

17.02.1988.   The   State   on   remand   by   order   dated   31.03.1997

dismissed the Revision proceeding.  Being aggrieved, the present Writ

Petition maintains challenge to the order dated 31.03.1997 passed by

the State and also challenges the order dated 23.03.1987 passed by the

Additional Commissioner.

5 of 22

WP.4414.2002+.doc

9.  The present Writ Petition is filed in the year 2002. It it was

admitted on 09.09.2002. The interim order was passed staying the

order dated 31.03.1997. Record shows that before the Petition was

filed, Mr. P.P. Bhanushali sold the subject land to Usha Bhimrao

Chavan. She filed the present Petition. Thereafter she expired and her

3 legal heirs are brought on record. In 2005, they sold the subject land

to Respondent Nos.5 and 6 i.e. the Taskar family members.  Mr. Gite

and Mr. Chavan, learned Advocates representing the Chavan family

and Taskar family have made identical submissions. 

10.  In the above factual background of various

  quasi-judicial

proceedings, Petitioners represented by Mr. Gite would contend that

though Shantabai was not the original Watandar, the transfer and sale

of Watan land by Tatya Khandu Khadtale to her by Sale Deed dated

05.05.1958 was effected after obtaining permission from the Collector.

He would argue that even before the sale permission was granted by

Collector, the original Watandar – Tatya Khandu Khadtale had already

made an Application to the Competent Authority seeking conversion of

the Watan land into old tenure.  He would submit that sale of Watan

land by Tatya Khandu Khadtale to Shantabai Khadtale was legal and

valid and Mutation Entry No.4442 of 12.06.1958 was certified in

favour of Shantabai Khadtale and the said Shantabai paid Nazrana

amount to the Revenue Authorities pursuant to which sanad and

regrant order was issued to Shantabai on 17.12.1963. 

6 of 22

WP.4414.2002+.doc

10.1. One of the strongest circumstance argued by Mr. Gite is that

the   sale   transaction   between   Tatya   Khandu   Khadtale   the   original

Watandar and Shantabai Khadtale was executed prior to enforcement

of the Abolition Act.  He would submit that the sale transaction took

place in the year 1958 whereas the Abolition Act was implemented and

enforced with effect from 1

st

  February 1959. He would submit that

sanad / re-grant order issued by the Collector on 17.12.1963 in favour

of Shantabai is still in subsistence and valid and it is not challenged by

Respondent No.1.

10.2.  He would submit that by virtue of 

quasi-judicial orders which

are passed subsequently namely order dated 23.03.1987 read with

order   dated   31.03.1997   in   effect   cancel   the   sanad   issued   by   the

Collector and 

quasi-judicial Authorities do not have the power to effect

such cancellation.  He would therefore submit that Shantabai will have

to be treated as the legal and juridical owner of the subject land unless

and until the sanad subsists and until it is cancelled by the Civil Court

in appropriate proceedings.  

10.3.  He would refer to and rely on the Bombay Land Revenue

Code, 1879 and more specifically provisions of Section 211 thereof to

contend that once sanad is granted by the Collector as an agent on

behalf   of   the   State   it   cannot   be   revoked   by   higher  

quasi-judicial

7 of 22

WP.4414.2002+.doc

Officers in Revision proceedings unless it is cancelled by a competent

Civil Court. 

10.4.  He would submit that the impugned order passed by the

State upholding the order  of the Additional Collector is therefore

erroneous and illegal since the State does not have the Authority to

nullify the effect of the sanad granted in favour of Shantabai.   He

would   submit   that   sanad   dated   17.12.1963   granted   in   favour   of

Shantabai is a document of title on the basis of which Shantabai has

sold the subject land further to Gopinath B. Sali and he has further

sold the subject land to P. P. Bhanushali and he has further resold the

subject land to Ushabai Bhimrao Chavan who has ultimately sold the

subject land to the Respondent Nos.5 and 6 (Taskar family).

10.5. He would submit that Respondent No.1 – Ganpat Tatya

Khadtale was fully aware about this fact and therefore he chose not to

file Suit in the Civil Court. He would submit that the Civil Suit would

have been time-barred after issuance of re-grant in favour of Shantabai

under the Abolition Act after following due process of law.  

10.6.  He   would   submit   that   Petitioners   predecessor   Usha   B.

Chavan   entered   into   transaction   with   P.   P.   Bhanushali   only  after

confirming the fact that sanad was granted in favour of Shantabai who

is the predecessor-in-title. He would submit that the Chavan family was

in   possession   of   subject   land   as   on   date   after   having   received

8 of 22

WP.4414.2002+.doc

possession from P. P. Bhanushali and their possession cannot be ousted

by virtue of 

quasi-judicial orders.  He would submit that order dated

23.03.1987 passed by Additional Commissioner directing eviction of P.

P. Bhanushali and the impugned order dated 31.03.1997 passed by the

State dismissing the Revision filed by Petitioners against order dated

23.03.1987 therefore be upheld.

11.  Case of the Petitioners is vehemently opposed by Respondent

No.1 namely Ganpat Tatya Khadtale duly represented by Mr. Sanghavi.

However, before I proceed with recording submissions made by Mr.

Sanghavi, it is seen that Respondent Nos.5 and 6 namely the Taskar

family who are the present holders of the subject Watan land are

supporting the Petitioners.   It is seen that  during pendency of Writ

Petition, Respondent Nos.5 and 6 purchased the subject property from

Petitioners for valuable consideration.  

11.1.  Mr. Chavan, learned Advocate represents and espouses the

cause of Respondent Nos.5 and 6 namely the Taskar family members.

He would submit that Respondent Nos.5 and 6 entered into Agreement

with Petitioners with regard to subject property during pendency of the

Petition after complying with all due diligence. He would submit that

Respondent Nos.5 and 6 have executed registered Sale Deed dated

24.10.2005 with Petitioners for Sale consideration of Rs.9,51,000/-

and after paying the said consideration to Petitioners they have been

9 of 22

WP.4414.2002+.doc

put into possession of the subject land.  

11.2.  He   would   submit   that   from   the   year   2005   onwards

Respondent   Nos.5   and   6   have   been   in   continuous   undisturbed

possession of the subject land. He would submit that pendency of the

present Petition was not to the knowledge of Respondent Nos.5 and 6

and it is only in the year 2019 when Respondent Nos.5 and 6 received

notice of pendency of the present Writ Petition from the Court that

they became aware of the present Writ Petition and were impleaded

thereafter. 

11.3.  He would adopt the submissions made by Mr. Gite and

submit that Respondent Nos.5 and 6 are

 bonafide purchasers for value

who have paid substantial sums to the Petitioners for purchase of the

subject property.  Mr. Chavan would submit that in order to perfect the

title of Petitioners and Respondent Nos.5 and 6, Court will have to

consider the fact that their predecessor-in-title Shantabai was issued a

re-grant order pursuant to which she paid the prescribed Nazrana

amount and was thereafter issued a re-grant order which is a sanad

under the Abolition Act.  

11.4.  He would submit that since the said re-grant order is in

subsistence and not challenged till date, same needs to be upheld

unless and until it is set aside by or in appropriate proceedings filed in

Civil Court.  He would submit that Court cannot lose sight of the fact

10 of 22

WP.4414.2002+.doc

that Shantabai had paid occupancy rights / nazarana amount to the

extent of ten times of the occupancy rights pursuant to which tenure of

the subject property was converted from Watan land to old tenure.  He

would submit that Mutation Entry No.5726 of 1963 was certified in the

Revenue record thereafter.   He would submit that Respondent No.1

has   suppressed   the   fact   that   the   re-grant   order   has   not   been

challenged till date and therefore contend that impugned order dated

31.03.1997 passed by the State dismissing the Revision proceeding

filed by Petitioners be set aside and possession of Respondent Nos.5

and 6 be protected. 

12. PER CONTRA,   Respondent No.1 – Ganpat Tatya Khadtale

duly represented by Mr. Sanghavi has taken me through the gamut of

the   factual   proceedings   before   various   Authorities   delineated

hereinabove which for the sake of brevity are not repeated herein.  His

principal submission is that it is not denied the Collector has granted

the re-grant order on 17.12.1963, but he would submit that the said

order is not granted in the name of Shantabai.  He would submit that

name of the Watandar in the re-grant order has been kept as ‘blank’.

He would refer to and rely upon the compilation of documents and

papers placed on record,  

inter alia, pertaining to the proceedings

before the Collector and draw my attention to the re-grant order

appended thereto.   In the said re-grant order, he would draw my

attention to the portion where the re-grant order in the name of

11 of 22

WP.4414.2002+.doc

Watandar has been left as ‘blank’.   

12.1.  He would submit that the precise reason as to why said re-

grant order was not challenged by Respondent No.1 is because it was

never granted in favour of Shantabai.  He would submit that in any

event re-grant order ought not to have been granted at all considering

the fact that Shantabai was not the original Watandar.   He would

submit that the provisions of Abolition Act and more specifically sub-

Section (1) of Section 5 thereof contemplate issuance of re-grant order

in the favour of original Watandar.   He would submit that original

Watandar in the present case was Tatya Khandu Khadtale and the

subject   land   is   originally   Class   –   VI   –   B   Watan   land   granted   to

Watandar under Section 23 of the said Act.   He would submit that

under Section 7 of the said Act, such land granted as Watan land is

classified as ‘Inam land’ and it cannot be alienated or assigned to any

person without sanction of the State Government.  In the present case

he   would   submit   that   the   Watandar   –   Tatya   Khandu   Khadtale

borrowed Rs.300/- from Shantabai Khadtale and sold the land subject

to the condition that if he repays the amount borrowed from her, the

land would revert back to him.

12.2.  He would submit that such alienation of Watan land by

Watandar is impermissible in law until and unless the sanction of the

State Government is accorded.  He would submit that such alienation

12 of 22

WP.4414.2002+.doc

and transfer of the Watan land has no legal effect and is not  bonafide

whatsoever to the person in whose favour the Watan land is alienated

or assigned to alienate the said land further.  He would submit that

there are legal precedents which hold that alienation of Watan land in

contravention of provisions of Section 7 read with Section 23 of the

said Act is null and void  

ab-initio  and incapable of resulting in any

legal consequences.   

12.3.  He would submit that any Watan land, alienated, assigned

without sanction of the State Government is invalid in view of the

specific mandatory statutory provisions contemplated under Section 7

of   the said  Act.   He would therefore submit that   said  Shantabai

Khadtale acquires no legal right whatsoever in respect of the Watan

land and therefore she was not a person capable of conferring or

transferring   any   legal   right   in   the   said   land   to   any   third   person

thereafter.   He would therefore submit that all further transfers of said

Watan land by Shantabai Khadtale to Gopinath B. Sali thereafter to P.

P. Bhanushali and thereafter to Ushabai B. Chavan become invalid. He

would therefore urge the Court to dismiss the Petition. 

13.  I have heard Mr. Gite, learned Advocate for Petitioners; Mr.

Sanghavi, learned Advocate for Respondent No.1; Mr. Chavan, learned

Advocate for Respondent Nos.5 and 6 and Mr. Sawant, learned AGP

for Respondent Nos.7 and 8 and with their able assistance perused the

13 of 22

WP.4414.2002+.doc

record of the case.   Submissions made by them have received due

consideration of this Court.  

14.  As stated earlier, facts in the present case are undisputed.

However to put them in perspective, the same are required to be noted

in my findings herein.

15.  Briefly stated, subject land namely old Gat No.268 and new

Gat No.295 situated in village – Sriramnagar, Taluka – Niphad, District

– Nashik was inferior village services Watan land which admittedly was

allotted rather granted to the father of Respondent No.1 namely Tatya

Khandu Khadtale under the provisions of the said Act.   There is no

dispute about this admitted fact.  Before I proceed further Section 7 of

the said Act needs to be noted.  Section 7 of the said Act reads thus:-

“7. Watan property assigned under Section 23

1*** 

as remuneration of

an officiator, and the profits of watan property so assigned, shall not

be alienated or assigned to any person whatever without the sanction

of [the [State] Government].” 

16.  From the above, it is

 prima facie  seen that Watan property

once assigned as remuneration of Officiator which was so assigned to

Tatya Khandu Khadtale in the present case has an embargo to the

extent that it shall not be alienated or assigned to any person whatever

without the sanction of the State Government.  The words ‘sanction of

the   State   Government’   were   substituted   for   the   previous   words

‘Provincial Government’ by the Adaption of Laws Order, 1950. It is

14 of 22

WP.4414.2002+.doc

prima facie seen that there was a clear sanction and embargo if any

Watan property was required to be alienated or assigned.

17.  In the present case on 05.05.1958, the Watandar entered

into a Sale Deed with Shantabai Gangadhar Khadtale presumably one

of his family member on the condition that on the payment of Rs.300/-

within a period of five years, the Watan land would revert back to him.

It is seen that in the year 1959, two important incidents occurred: (i)

on 01.02.1959, the Abolition Act came into force by virtue of which the

original Watandar was given a right to seek re-grant of the Watan land

by following the due process of law by making an Application under

Section 4(1) of the Abolition Act before the Competent Authority. (ii)

In the same year, Watandar – Tatya Khandu Khadtale expired.  

18.  Record shows that sometime in the year 1967, Shantabai

Gangadhar Khadtale made an Application before the Tahsildar seeking

conversion of land to old tenure.  The Tahsildar determined the said

Application by order dated 16.07.1967, copy of which is placed before

me in the compilation of documents filed by the Tahsildar, Niphad

appended to Affidavit-in-Reply dated 11.12.2025 pursuant to the order

dated   02.12.2025   passed   by   this   Court   to   place   the   Record   and

Proceedings before the Court.  

19.  Perusal  of   that   order,

  prima facie  shows   that   Shantabai

Gangadhar   Khadtale   represented   to   the   Tahsildar   /   Competent

15 of 22

WP.4414.2002+.doc

Authority that she was holder of subject Watan land and therefore

under the provisions of Section 4 of the Abolition Act she needs to be

re-granted to her on the premise that she is Watandar. This specific

case of predecessor-in-title of the Petitioners is specifically stated in

paragraph   No.1   of   the   order   passed   by   Tahsildar   /   Competent

Authority dated 16.07.1967 which is the conversion order.

20.  Before I proceed further with dissection of the above order, it

needs to be noted that Shantabai Khadtale represented that she is the

holder of the subject Watan land under the provisions of the said Act

and is therefore eligible to make an Application seeking re-grant under

Section 4 of the Abolition Act. This on the face on record is a false

assertion made by her.  

21.  Reading   the   said   order   further   shows   that   Tahsildar   /

Competent Authority has recorded further in unnumbered paragraph

No.2 of the said order that Watandar namely Shantabai Gangadhar

Khadtale has paid the assessment under Section 5(1) of the Abolition

Act and therefore she is entitled for re-grant.   However the date on

which the said amount has been paid is left ‘blank’ to read as ‘__-__-

१९__’.  

22.  Reading the order further shows that under the said order,

the name of Shantabai which is appearing in paragraph No.1 of the

said order and in whose favour the said order is required to be passed

16 of 22

WP.4414.2002+.doc

has been kept as blank in line No.10 of the unnumbered paragraph

No.2.  The said order further records that on the condition stated in

the said order, the re-grant has been effected in the name of holder of

the land.  

23.  Once this is the situation and more specifically so in the facts

and circumstances of the present case wherein the original transaction

dated 05.05.1958 between the original Grantee and Shantabai itself

being illegal since it lacked permission and sanction from the State

Government, the case of Petitioners who are subsequent purchaser of

the subject Watan land, cannot be accepted.  On the face of record, the

order of re-grant is ambiguous as it clearly lacks clarity and more

specifically proceeds on the basis of completely false assertion made by

Shantabai   Gangadhar   Khadtale   therein.   Most   importantly   the   said

order does not state the name of the person in whose name the re-

grant has been allowed on the face of record.

24.  This is an important circumstance which cannot be lost sight

of.   Merely because Shantabai Gangadhar Khadtale may have paid

Nazrana amount, she cannot and does not

  ipso facto  become the

holder and owner of subject Watan land.  The holder of the subject

Watan land as on date of coming into effect of Abolition Act i.e.

01.02.1959 was Tatya Khandu Khadtale.  Though said Tatya Khandu

Khadtale had transferred the subject land to Shantabai on the basis of

17 of 22

WP.4414.2002+.doc

a conditional sale, when Shantabai approached the Tahsildar in the

year 1967 seeking / conversion the fact whether the conditional sale

was fructified was

  prima facie  suppressed by her which is clearly

evident from what is recorded in the order dated 16.07.1967 alluded

to hereinabove.

25.  In  that   view   of   the  matter   and  considering  the   date  of

transfer made by Watandar to Shantabai prior to coming into effect of

the Abolition Act on 01.02.1959, the holding of Shantabai

 prima facie

becomes   unauthorised   and   she   therefore   gets   classified   as   an

unauthorised holder. Such unauthorised holder is defined in Section

2(x) of the the Abolition Act which reads thus:-

“2. Definitions:-

…

(x) “unauthorised holder” means a person in possession of a watan

land without any right or under a lease, mortgage, sale, gift or

any other kind of alienation thereof which is null and void under

the existing watan law”.

26.  Application seeking re-grant of land presumed under Section

4 of the Abolition Act can only be made by the holder of the said land.

In this case, original Watandar expired in the year 1959.  The re-grant

order in the present case passed under Section 5(1) of the Abolition

Act was infact granted wrongly treating Shantabai as the Watandar of

the subject land on her such misrepresentation and therefore the said

order   being   invalid   had   no   force   of   law   whatsoever   to   enable

18 of 22

WP.4414.2002+.doc

Shantabai to seek conversion to old tenure and deal with the Watan

land any further.

27.  Further   in   view   of   the   conditional   sale   merely   because

Mutation   Entry   was   effected   in   favour   of   Shantabai,   right   and

entitlement of the parties cannot be established on the basis of such

Mutation   Entry.     Once   original   sale  transaction   dated   05.05.1958

between original Watandar and Shantabai was itself illegal and void

ab-initio as per Section 7 of the said Act and Shantabai was neither the

Watandar nor the authorised holder within the meaning of Section

2(x) of the Abolition Act and no evidence being placed on record about

Shantabai having any hereditary interest in the Watan land and no

evidence being placed on record by Shantabai to show that she was

entitled to subject land as a Watandar, the case of Petitioners who are

successors-in-title to Shantabai have to fail.

28.  In view of the above, the dismissal of Revision Application by

virtue of the order dated 31.03.1997 deserves to be upheld and orders

dated   23.03.1982   passed   by   Additional   Commissioner   and   the

impugned order dated 31.03.1997 are both upheld and confirmed.

29.  Resultantly,   the   order   dated   23.08.1978   passed   by   the

Tahsildar is confirmed.  Record of the case also shows that Petitioners

had filed Writ Petition No.2604 of 1997 to challenge the impugned

order   dated   31.03.1997   which   was   withdrawn   subsequently   on

19 of 22

WP.4414.2002+.doc

26.02.1998.  Thereafter the Petitioners filed the present Petition in the

year 2002 to assail the order dated 31.03.1997 once again.  

30.  Statutorily under Section 5 of the Abolition Act, the transfer

of Watan land is prohibited without sanction of the State Government.

After the 5 year period lapsed, Shantabai did not take appropriate legal

steps to fructify her title by seeking declaration from Civil Court. She

quietly assumed herself to be the Watandar of the subject land and

made a false application for conversion and sold the subject land.

These surreptitious acts of Shantabai are contrary to the statutory

provisions   of   the   Bombay   Hereditary   Offices   Act,   1874   and   the

Abolition Act, 1959.   Hence there are twin embargos in the present

case namely under Section 5 of the Abolition Act and under Section 7

of the said Act which were admittedly not complied with when sale

dated   05.05.1958   took   place   between   the   original   Watandar   and

Shantabai Gangadhar Khadtale. 

31.  However, in view of the aforesaid observations and findings,

case of  Petitioners who are subsequent purchasers of Watan land

cannot be accepted or allowed since their right in the subject land

derivated to them from Shantabai who was not the original Watandar

of the subject land cannot be accepted by the Court.  

32.  Any future and further transaction carried out by Shantabai

on the basis of the conversion order dated 16.07.1967, copy of which

20 of 22

WP.4414.2002+.doc

is placed before the Court cannot be accepted as legal by the Court. 

33.  In that view of the matter, Petition has to fail. The order

dated 31.03.1997 is upheld and confirmed.  No costs.

34.  In view of dismissal of Petition, interim relief stands vacated

forthwith.  

35.  All   parties   are   directed   to   act   on   server   copy   of   this

judgement downloaded from Bombay High Court website. 

36.  Writ Petition is disposed as dismissed.  In view of dismissal

of Writ Petition, pending Civil Application is also disposed.

  [ MILIND N. JADHAV, J. ]

37.  After judgement is pronounced, Mr. Gite requests the Court

to continue the interim relief.  However in view of the observations and

findings rendered in the above judgement and the fact that Petitioners

are no longer in possession of the subject lands and they having

created third party rights in favour of Taskar family, the request made

by Mr. Gite stands rejected.  

38.  After the above order is dictated, one Mr. Padaye, learned

Advocate present in Court informs the Court that he is holding for Mr.

Chavan and persuades the Court to stay the present judgement.  Mr.

Padaye was present alongwith Mr. Gite all along and standing next to

him since inception but did not make the request alongwith Mr. Gite.

21 of 22

WP.4414.2002+.doc

Be that as it may, in view of aforesaid findings and observations, I am

not inclined to accept the request made by Mr. Padaye. His request for

stay is rejected.

H. H. SAWANT                    [ MILIND N. JADHAV, J. ]

22 of 22

HARSHADA

HANUMANT

SAWANT

Digitally signed

by HARSHADA

HANUMANT

SAWANT

Date:

2026.06.08

20:36:11

+0530