TUKARAM K NAIK KUNDAIKAR Vs. CHIEF OFFICER MARGO

JUDGEMENT

(1.) Heard Shri P. P. Singh, learned Counsel appearing for the Petitioner and Shri Padiyar, learned Counsel appearing for the Respondent no.1.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondent no.1, waives service.

(3.) The short point for consideration in the above Writ Petition is whether an Order dated 17.02.2009, passed by the Director of Urban Development is appealable before the Administrative Tribunal in Municipal Appeal no. 1 of 2009.