JAVED SHARFODDIN MULLA Vs. DISTRICT MAGISTRATE, LATUR

JUDGEMENT

(1.) Heard learned Advocate Ms. Jayshri Tripathi holding for learned Advocate Mr. Rupesh A. Jaiswal for the petitioner and learned APP Mr. N. R. Dayama for the respondents - State.

(2.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned Advocates for the parties.

(3.) The petitioner challenges the order dtd. 31/10/2024 bearing No.2024/MAG/MPDA/Desk-2/Kavi-463 passed by respondent No.1 as well as the approval order dtd. 8/11/2024 and the confirmation order dtd. 18/12/2024 passed by respondent No.2, by invoking the powers of this Court under Article 226 of the Constitution of India.