BUDDESAB Vs. TAHASILDAR

JUDGEMENT

(1.) Though this writ petition is listed for preliminary hearing, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(2.) The brief facts of the case, which are necessary for disposal of this writ petition is as under:

(3.) After issuance of notice by the Special Court, the writ petitioner, who is accused, appeared before the Special Court. After recording the plea in order to prove the charges leveled against the accused-writ petitioner, the jurisdictional Tahasildar namely Vidyadhar Goneppa Golaguli got examined himself as PW1 and marked four documents as Exs.P1 to P4. Among Exs.P1 to P4, Ex.P1 is the complaint, Ex.P2 is the notice, Ex.P3 is the hand sketch and Ex.P4 is the ROR extract of the land in question. He also specifically stated in his examination-in-chief itself that he cannot identify the accused.