JOSEPH PAULU COLASCO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Daver, learned Counsel for Petitioner and Ms. Jyoti Chavan AGP for Respondents-State. Perused papers.

(2.) Mr. Daver has argued the matter, pressing for urgent ad- interim relief.

(3.) By this Petition, a notice dated 25 th January 2023 issued under Sec. 50 of the Maharashtra Land Revenue Code, 1966 by the concerned Deputy Collector, Borivali-1 as well as consequent Order dtd. 27/4/2023 passed by the same authority, after hearing Petitioner for removal of un-authorized structures on government land, are challenged.