LAWS(BOM)-2021-3-238

GAURISHANKAR TIKARAM BANSAL Vs. COLLECTOR, AHMEDNAGAR

Decided On March 08, 2021
Gaurishankar Tikaram Bansal Appellant
V/S
Collector, Ahmednagar Respondents

JUDGEMENT

(1.) This writ petition is directed against the order dated 10.09.2015 passed by the Sub-Divisional Officer (S.D.O.), Shirdi, in NASR No. 20/2015, whereby order dated 06.05.2003 passed by the Tahsildar, Rahata in file, being No.Gunthewari/SR/21/2003, came to be set aside.

(2.) Facts:

(3.) Mr. A. K. Gawali, learned Advocate for the petitioner would submit that the S.D.O. did not have jurisdiction under the Act of 2001 to set aside the order of the Tahsildar dated 06.05.2003. The learned Advocate took me through the relevant provision of the Act of 2001 to submit the power is vested with the State Government, so as to supervise functioning of the authorities under the Act of 2001. On the question of availability of alternate remedy is concerned, learned Advocate would submit that this Court under exercise of jurisdiction under Article 227 of the Constitution of India, has ample jurisdiction to set aside the orders passed by the authorities without jurisdiction. The learned Advocate, therefore, urged for allowing the writ petition.