RAMESH GANPAT GAIKWAD Vs. DILIP DATTU JADHAV

JUDGEMENT

(1.) Rule. With the consent of parties, rule made returnable forthwith and heard finally.

(2.) The above Petition is filed inter-alia seeking an order and direction to set aside the order dated 25 th March 2022 (for short the "impugned order") passed by Respondent No.2 (Sub Divisional Officer, Kalyan Region, Kalyan) in Review Application No. Kra. KD/T-2/Bhusa/ Mumbai Vadodara. Pursuant to the impugned order, Respondent No.2 has also issued certain letters and notices which are impugned in the Writ Petition.

(3.) To put it in a nutshell, the challenge to the impugned order is on the basis that Respondent No.2, being the Competent Authority under the provisions of the National Highways Act , 1956 (for short "NH Act, 1956"), had no power to review its earlier order dated 28 th January 2021 and which was passed against the 1 st Respondent and in favour of the Petitioners.