GAJANAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS petition challenges the order passed by the Maharashtra Administrative Tribunal dated 19/02/1998 by which the Original Application filed by the petitioner challenging the order passed by the Collector, Akola dated 26/4/1993 came to be dismissed.

(2.) THE facts giving rise to the present petition are as under:

(3.) HEARD Shri Pathak, learned Counsel appearing for the petitioner and Smt. Dangre, learned Government Pleader for the State.