SHAIKH ANSARI ZAMEER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) In these petitions, petitioners challenge show cause notices issued by the Tahsildar directing the petitioners to pay amounts demanded therein for release of their vehicles. During the pendency of the present petitions, final orders have been passed by the Tahsildar on 4/7/2022 in Writ Petition No. 7012 of 2022 and 29/6/2022 in Writ Petition No. 7050 of 2022. By amending the petitions, those orders have also been challenged.

(3.) Though the facts of both the petitions are similar, for the sake of convenience, facts of Writ Petition No. 7012 of 2022 are narrated.