TRISQUARE GREEN PROJECTS Vs. TAHSILDAR

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court complaining against Tahsildar's order dtd. 4/10/2021 a copy whereof avails at Annexure-A. The said order reads as under: <IMG>JUDGEMENT_845_LAWS(KAR)11_2022_1.jpg</IMG>

(2.) Learned counsel for the Petitioner vehemently agues that a Partnership firm being only collective names for the partners as such, the Endorsement has been issued acting contra to this principle and therefore, there is an error apparent on the face of the record and further, it needs to be set at naught. In addition he in support of his contention draws attention of this Court to Sec. 4 of the Partnership Act, 1932.

(3.) Learned AGA appearing for the Respondent - Tashildar opposes the Petition contending that all those legal intricacies will not be known to the officers and therefore, in his wisdom he has issued the impugned Endorsement and if there is any grievance, Petitioner should approach the Civil Court for redressal of his grievances. However, having so contended, he now agrees to instruct his client to look into the grievance of the Petitioner afresh and in accordance with law. This is fair enough.