DAGADU Vs. SUB-DIVISIONAL OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard all the parties finally.

(2.) By the present writ petition, the petitioners are challenging the order dtd. 26/03/2021, passed by the Sub-Divisional officer, Sangamner, Dist.Ahmednagar, in Revision Application No.26 of 2021 whereby the Revisional authority was pleased to dismiss the revision filed by the petitioners against the order dtd. 28/07/2020, passed by the Tahsildar (Mamlatdar), Akole Tq.Akola, Dist.Ahmednagar, in Rasta Case No.39 of 2018.

(3.) Facts in brief can be summarized as under :-