SHARAD JAGANATH SONDE Vs. TAHSILDAR

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for the respondent.

(2.) Learned counsel appearing for the petitioners after arguing the matter for some time submitted that the petitioners will make comprehensive representation to the respondent- authority seeking relief in respect of entering the names of the petitioners in the revenue records. Reserving such liberty as claimed by the learned counsel appearing for the petitioners, in the event, if such comprehensive representation is made within one week from today to the respondent, the respondent- authority shall consider the same in accordance with law within an outer limit of eight weeks thereafter.