KESHAO Vs. ADDITIONAL COLLECTOR

JUDGEMENT

(1.) Heard Shri N. S. Bhattad, learned counsel for the appellant and Shri N. R. Patil, learned A.G.P. for the respondents.

(2.) The facts of the case which are established on record may be summarized as below :

(3.) The petitioner, having been left with no other alternative, has approached this Court by filing the present Letters Patent Appeal.