SITABAI Vs. TAHSILDAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner, who is widow, aged 61 years, has approached this Court being aggrieved by the order dtd. 4/3/2015 passed by the Tahasildar, Newasa thereby, cancelling the Non Agricultural (N.A.) permission dtd. 6/8/1992 granted in her favour, in an arbitrary manner.

(3.) The present case is a classic illustration of the highhandedness on the part of the officer of the State Government and that too acting at the instance of the third party and playing in the hands of such party, who despite being defeated in all rounds of litigation, is able to obtain favourable orders from the Tahasildar, Newasa against the petitioner.