AADESH SAYUB PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The affidavit filed by the State is taken on record.

(2.) Heard. Rule. Rule made returnable forthwith. The petition is heard finally with consent of the learned Counsel appearing for the parties.

(3.) The petitioner is assailing the order dtd. 22/11/2021 rendered by the Tahsildar, Kalamb. The order impugned is in two parts.