MUKHI, J. - (1.) THIS special civil application, Which has been filed by one Gopal Ramkrishna Chandole, raises an interesting question of law under the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (hereinafter referred to as 'the said Act').
(2.) THE facts of the case are that the petitioner held certain lands and an enquiry under Section 14 of the said Act was, therefore, held in respect of the said holdings of the petitioner. It would appear that the petitioner held 188 acres 30 gunthas out of which 1 acre 4 gunthas had already been acquired under the land acquisition proceedings and, therefore, the holding of the petitioner came to 187 acres 26 gunthas.
(3.) ON the basis of the fact that there were eight members in the family of the petitioner at the relevant time the ceiling area in respect of the petitioner's land came to be determined at 171 acres so that 16 acres 26 gunthas were declared as surplus land under the provisions of the said Act.;