Alienation of Watan land without State sanction is void ab-initio, precluding valid re-grant to unauthorized holders.

The subject land (Survey No. 266/4-C) was originally a Watan Land granted to Tatya Khadtale under the Bombay Hereditary Offices Act, 1874

In 1958, Tatya executed a conditional sale deed to Shantabai Khadtale

Following the enactment of the Bombay Inferior Village Watan Abolition Act, 1958, and Tatya's death in 1959, Shantabai obtained a re-grant order in 1963 and subsequently converted the land to "old tenure" in 1967

She then sold the land to third parties, eventually reaching the Petitioners (Chavan family) and subsequently Respondent Nos. 5 and 6 (Taskar family)

In 1976, Respondent No. 1 (the original Watandar’s son) challenged these transfers, claiming the re-grant could only favor the original Watandar or his heirs

After multiple rounds of litigation before revenue authorities, the State Government dismissed the Petitioners' revision in 1997, upholding the restoration of the land to the original Watandar's heir

The Court applied Section 7 of the Bombay Hereditary Offices Act, 1874, which mandates that Watan property assigned as remuneration shall not be alienated without the sanction of the State Government

It further applied Section 2(x) of the Bombay Inferior Village Watan Abolition Act, 1958, which defines an "unauthorised holder" as a person in possession of Watan land under an alienation that is null and void under existing Watan law

Additionally, the Court relied on Section 4(1) and Section 5(1) of the Abolition Act, which restrict the right of re-grant primarily to the original Watandar or authorized holders

The Court found that the initial 1958 sale by Tatya to Shantabai was void-ab-initio because it lacked the mandatory State sanction required under Section 7 of the 1874 Act

Consequently, Shantabai was categorized as an "unauthorised holder" rather than a "Watandar"

The Court observed that the 1967 conversion and re-grant orders were obtained by Shantabai through false assertions and were facially defective, as the name of the grantee was left blank in the official records

Since the root of the title (the 1958 sale) was illegal, all subsequent transactions—including those involving the Petitioners and Respondent Nos. 5 and 6—failed to convey valid legal title regardless of the consideration paid

The Court emphasized that surreptitious acts contrary to statutory embargos cannot be regularized by the passage of time or subsequent revenue entries

It held that the original 1958 transfer was invalid, rendering Shantabai’s subsequent re-grant and sales void

The order of the Tahsildar dated 23.08.1978, which directed the restoration of land to the legal heirs of the original Watandar, was confirmed

All interim reliefs were vacated, and the request for a stay on the judgment was rejected