SANTOSH Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard Mr. Deshpande, learned counsel for the Petitioner and Ms. Diwan, learned AGP for the Respondent (State).

(2.) On 19/7/2023, we had passed the following order:-

(3.) We haae also perused the aaerments as made in the petition. We do not fnd from the writ petition as fled demonstrating any aested legal right possessed by the Petitioner to claim an entitlement to seek the relief as prayed for.