KAJAL MANOJ TELANG Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for rival parties.

(3.) By this writ petition, the petitioner has challenged order dated 18/06/2020, passed by respondent No.1 - Sub- Divisional Officer, whereby the said officer has exercised powers under Section 48(8) of the Maharashtra Land Revenue Code, 1966 and imposed penalty on the petitioner and further directed filing of a bond in terms of the said provision.