VAISHALI BALASAHEB CHAVAN Vs. THE ADDITIONAL COLLECTOR

JUDGEMENT

(1.) I have heard the learned Advocate for the petitioner, learned A.G.P. on behalf of respondent Nos. 1 & 2 and Shri T.G. Gaikwad, learned Advocate on behalf of respondent No. 8, at length.

(2.) The petitioner has raised two issues for the consideration of this Court and which are as follows :-

(3.) The petitioner has placed before this Court the Roznama pertaining to the hearing of the appeal by the Additional Collector. The Roznama pertains to the period 23-07-2014 till 10-09-2014. It is pointed out that the Advocate representing the petitioner was absent in the proceedings before the Additional Collector on 23-07-2014, 13-08-2014, 28-08-2014, 04-09-2014, 06-09-2014 and 10-09-2014. The Presiding Officer was unavailable on account of his official work on 23-07-2014, 28-08-2014 and 06-09-2014. The matter was closed for judgment on 10-09-2014 and the impugned judgment was delivered by the Additional Collector on 16-09-2014.