RATILAL MADAN WAJA Vs. COLLECTOR MUMBAI SUBURBAN DISTRICT

JUDGEMENT

(1.) Heard Mr. Zaidy, learned Advocate for Petitioner and Mr. Patki, learned Addl. Government Pleader for Respondents. By consent of both the learned Advocates, the Writ Petition is taken up for final hearing.

(2.) This Writ Petition is filed under the provisions of Article 226 of the Constitution of India seeking the following reliefs:

(3.) Challenge in the Writ Petition is to the order dtd. 10/10/2022 passed by the Respondent No.1 - Collector, Mumbai Suburban District on the Application dtd. 12/9/2022 filed by the Petitioner in pursuance of the order dtd. 19/4/2022 of this Court in Writ Petition (L) No. 7102 of 2021.