VIJAYALAXMI SHRINIVAS PANDITRAO Vs. DEPUTY CONSERVATOR OF FOREST

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) The petitioner takes exception to an order dated 20 th August, 2019, passed by the Minister (Revenue) in RTS Second Revision No. 3818 of 2018, whereby the Revision Application preferred by the petitioner came to be rejected, affirming the order passed by the Additional Divisional Commissioner, Pune dtd. 13/10/2017 which, in turn, had affirmed the orders passed by the authorities below setting aside the order of Tahasildar, Budargad, Dist. Kolhapur dtd. 25/5/2015.

(3.) The Petition arises in the backdrop of the following facts:-