MAHAMMADGOUS MAKTUMSAHEB PEERAZADE Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned AGA is directed to take notice for respondent Nos.1 to 3.

(2.) The petitioner is before this Court seeking to quash the order dtd. 24/11/2020 at Annexure-D passed by respondent No.1 in proceedings bearing No.RB/ RTA/ 193/ 2017-18 and the order dtd. 17/11/2017 at Annexure-B, passed by respondent No.2 in proceedings bearing No.RTS/ AP-51/ 2016-17.

(3.) Heard the learned counsel appearing for the parties.