AJAY SHRIKISHNA PARAB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Ms. Bane, learned AGP, waives service on behalf of respondent Nos.1 to 4. By consent, Rule is made returnable forthwith and the matter is heard finally.

(2.) By this writ petition, the petitioner seeks to challenge the impugned communication and order dtd. 4/6/2020 passed by learned Collector, Sindhudurg (Respondent No.2) thereby cancelling the draft notification No.REV-3601/1/2012 dtd. 11/9/2019.

(3.) The brief facts of the case are as under: