HARISCHANDRA REVANU KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for review of order dated 4 March 2020 in Writ Petition No.2133 of 2020.

(2.) I have heard Ms.Jaiswal, the learned counsel for the Petitioner. Perused record.

(3.) The learned counsel for the Petitioner submitted that there is a photo pass granted in favour of the grand father of the Petitioner which shows that the grand father was in possession of a separate structure. It is submitted that there were two structures standing at the site in respect of one of the structures there was a survey and the name of the father of the Petitioner (since deceased) has been included in the Annexure-II in the year 2008.