UPENDRA B KARPE Vs. REVISION AUTHORITY

JUDGEMENT

(1.) HEARD Mr. S. Kamat Malyekar, learned Advocate for the petitioner, Mr. C. A. Ferreira, Assistant Solicitor General for respondent no. 1 and Mr. M. Salkar, learned Government Advocate for respondent nos. 2 and 3.

(2.) RULE, by consent heard forthwith.

(3.) REVISIONAL authority further held that since the same was not challenged no fault could be found with the action of respondent no. 2 in rejecting the application dated 20.11.2006.