SANTOSH VANA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner, an owner of a Flour Mill, has challenged the order of additional Sessions Judge, Amalner dated 11/9/1995 whereby, his revision petition was dismissed, that resulted into the confirmation of the order passed by the Sub-Divisional officer, Amalner in S. R. No. 1 of 1991 dated 31/3/1992, by which the petitioner was directed to stop his running Flour Mill.

(3.) The proceeding was initiated based on the complaint filed by one devidas Kautik Koli and two others, stating therein that due to the running of the flour Mill, the walls of their houses were damaging and that creating nuisance also. The S. D. O. Amalner, in his personal visit noted that house having concrete walls, were also shaking due to running of the Flour Mill and this would affect the community at large. The police report also supported the same. Based on that, it was ordered to stop the running Flour Mill. The Revisional Court has confirmed the said order.