MANIKGARH CEMENT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Manohar, Advocate for the petitioner and Shri Sonare, AGP for the respondents.

(2.) THE present writ petition impugns and seeks to quash the orders dated 30-12-1985 passed by the Sub-Divisional Officer, Rajura, in Revenue Case No. 6/nap-34/84-85 and further order dated 23-10-1986 passed by the Resident Deputy Collector, Chandrapur in Revenue Appeal No. 67/nap-34/85-86 and the order dated 29-11-1988 passed by the Additional Commissioner, Nagpur Division, Nagpur, in Appeal No. NAP/34/gadchandur-5/ 1986-87.

(3.) THE brief facts of the case are as follows :