ANILKUMAR Vs. COLLECTOR

JUDGEMENT

(1.) RULE. Rule made returnable forthwith and heard the learned counsel for the parties.

(2.) The learned Assistant Government Pleader waives notice for the respondents.

(3.) The petitioner is aggrieved by the order dtd. 22/8/2022 passed by the Tahsildar in exercise of powers under Sec. 50(2) of the Maharashtra Land Revenue Code, 1966 (for short "the Code "). By that order, the petitioner has been directed to remove the encroachment standing on 0.03 R land of property No. 293 situated at Mouza - Lonwahi, Tq. Sindewahi, Dist. Chandrapur.