MAHADEV SITARAM SINAI KAKODKAR Vs. CONSERVATOR OF FORESTS

JUDGEMENT

(1.) Heard Mr. R.G. Ramani, Senior Advocate with Ms. S. Patil, Advocate for the appellant and Mr. D.J. Pangam, learned Advocate General with Ms. M. Simone Correia, Additional Government Advocate for the respondents.

(2.) This second appeal was admitted on 20.11.2006 on the following substantial question of law.

(3.) By Judgment and Order dated 28.08.2015, this Court set aside the impugned Judgment and Decree and remanded the matter to the Trial Court. On remand, the Trial Court had to appoint a Commissioner and thereafter proceed to dispose off the matter.