VASANT S/O GOVIND RAJGURU Vs. TAHSILDAR JAMKHED

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent, heard finally.

(2.) This writ petition takes exception to the order dated 05.01.2012. By the impugned order, the Sub Divisional Officer, Karjat, partly allowed the appeal filed by the petitioner and thereby the order of the Tahsildar imposing fine is set aside and the matter is remitted back to the Tahsildar for drawing fresh panchnama for reenquiry in the matter.

(3.) The petitioner herein is running the sawmill under the licence issued in his favour by the Forest Department. It is the case of the petitioner that, his licence is renewed time to time. On 15.12.2011, on the instructions issued by the Tahsildar, Revenue Officer sealed the sawmill machine of the petitioner.