DINESHBHAI TARACHAND KASAT Vs. SECRETARY

JUDGEMENT

(1.) VIDE order dated 03.04.2012, notice had been issued for final disposal, accordingly, the matter has been taken up for final hearing today.

(2.) THIS petition is directed against the order dated 30.04.2011 passed by the Secretary, Revenue Department (Appeals) in Revision Application No.MVV/HKP/AMD/134/2010 as well as the communication dated 04.01.2012 addressed to the petitioner in Revision Application No.MVV/HKP/AMD/ 134/2010. The petitioner further seeks cancellation of Entry No.24617 entered pursuant to the order dated 30.04.2011 passed by the revisional authority.

(3.) PURSUANT to the aforesaid judgement and order passed by this court, the revisional authority heard the respondent No.2 as well as the other respondents and allowed the stay application filed by the respondent No.2. However, in the said proceedings, the petitioner was not impleaded as a party despite the fact that he was impleaded as respondent No.8.1 in the writ petition. Being aggrieved, the petitioner moved an application before the Tribunal for vacating the interim relief. By the impugned communication dated 04.01.2012, the petitioner was informed that if he was aggrieved by the order granting interim relief, he should approach the appropriate forum against the same and that if he desired to be joined as a party in the said proceedings, he should move a separate application along with supporting evidence for being joined as a party. Being aggrieved, the petitioner has filed the present petition seeking the reliefs noted hereinabove.