VISHAL DINKAR CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned counsel appearing for the Petitioner has tendered across the bar order dated 18/11/2020 passed by Tahsildar, Karad, Dist. Satara. The same is taken on record.

(2.) The learned counsel for the Petitioner submits that as a matter of fact, Tahsildar, Karad has not done factual exercise so as to find out whether the Petitioner belongs to economically weaker class.

(3.) We find considerable force in the submission of the learned counsel appearing for the Petitioner, therefore, we grant leave to amend the Petition. Amendment to be carried out forthwith. On the amendment being carried, the learned counsel for the Petitioner to serve the copy of the amended portion of the Petition on the other side. Hence the matter is kept back.