RSV GROUP (LP) Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Counsel appearing for the parties.

(3.) The petitioner- Limited Liability Partnership by way of this petition seeking to quash and set aside the communication/order dtd. 11/3/2026, issued by the respondent No.2, cancelling the e-auction conducted for sand ghats situated at Gadchiroli Sub-Division.