SHAMRAO RAMBHAU KONDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) For the reasons to be recorded separately, the Writ Petition is dismissed.

(2.) Set forth hereunder are the reasons.

(3.) By this Petition fled under Article 227 of the Constitution of India, Petitioners are challenging the impugned order dtd. 8/3/2021, passed by Respondent No.2 Presiding Offcer, Maharashtra Revenue Tribunal, Pune in Revision Application No.P/II/7/2021 under Sec. 13(4) of the Maharashtra Revenue Tribunal Rules, 2013, rejecting the said Revision Application.