NATHA ANANT BANAULIKAR Vs. ADDITIONAL DIRECTOR OF PANCHAYAT

JUDGEMENT

(1.) HEARD Shri Anthony D'Silva, learned Counsel for the petitioner, Shri G. Shirodkar, learned Government Advocate for respondent no.1 and Shri V. P. Thali, learned Counsel for respondent nos.3 to 6. None appears for respondent no.2, though served.

(2.) RULE.

(3.) ON 11-5-2007, respondent no.3 filed a complaint to respondent no.1 in respect of an illegal construction alleged to have been carried out by the petitioner herein. After hearing the petitioner, the said Order was revoked. The respondent nos.3 to 6 preferred an appeal under Section 66(7) of the Act to respondent no.1 which has been allowed by the impugned Judgment and Order dated 8-7-2010. By the impugned Judgment and Order, respondent no.1 has quashed the Order dated 22-5-2007 and directed respondent no.1 to demolish the illegal construction carried out by the petitioner.