UTTAM MOHAN RATHOD, Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule made returnable forthwith. The matter is heard finally with the consent of the learned counsel for the parties.

(2.) Heard Shri Mirza, learned counsel for the petitioners and Shri Bargat, learned counsel for respondent no.5 and Shri H. D. Dubey, Assistant Government Pleader for respondent nos.1 to 5.

(3.) The present petition challenges the order dated Nil passed by the Hon'ble Minister in Revision Application No.1313 Tarachand Rathod Vs Deputy Commissioner and others, in which the present petitioner was the respondent no.3.