SUDHIR VASANT KARNATAKI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Kadam, learned counsel for the petitioner and Mr. Vanarase, learned AGP for respondent Nos.1 to 5 i.e., the State.

(2.) This petition has been filed under Articles 226 / 227 of the Constitution of India for quashing order dated 07.06.2011 passed by respondent No.1; quashing order dated 10.06.2009 passed by respondent No.2; quashing communication dated 01.07.2009 of respondent No.3; and seeking direction / order for confirming various orders passed by the Deputy Director of Land Records (Survey), Pune i.e., respondent No.3, including order dated 29.04.2008 as well as order dated 20.05.2008 passed by City Survey Officer No.2, Pune i.e., respondent No.5.

(3.) A brief recital of the facts is considered necessary.