PRAVINCHAND HARAKCHAND LODHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties the matter is taken up for final hearing.

(2.) The petitioner claiming to be owner and possessor of suit land Gut No.92 has filed this petition challenging the impugned judgment and order dtd. 14/12/2018 passed by the Learned Minister (Revenue), Mantralaya, Mumbai in the case RTS No.3398/771/Case No.424/J-6 and the authorities under the Minister. By way of impugned judgment and order a revision application of the petitioner came to be rejected and the order passed by the learned Additional Commissioner, Nashik Division, Nashik is confirmed. Said order is made subject to out come of civil proceeding pending between the parties.

(3.) Facts in short are as under:-