RAMDAS VITTHAL NIKUMBH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned advocates for the parties.

(2.) This petition takes exception to the judgment and order dtd. 9/9/2014 passed by respondent No.1 in RTS Appeal No.177/G-6/2014, thereby reversing the decision of respondent No.2 - Additional Commissioner in RTS Revision No.144 of 2012.

(3.) The facts, shorn of unnecessary details, are as follows: