ARVIND GOVIND TAMBVEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties. Perused the record.

(2.) This Petition is filed challenging the order dtd. 21/2/2019 passed by Minister (Revenue) State of Maharashtra in RTS No. 3618/4514/Case No. 86/J-5A, by which Revision filed by Respondent No. 12 is allowed thereby setting aside the order dtd. 28/7/2016 passed by Additional Commissioner, Pune in RTS Review No. 24/2015 and confirming the order dtd. 4/8/2015 passed by the same authority. The Petitioners are also seeking writ of mandamus directing the State of Maharashtra to decide the registered complaint as early as possible without being influenced by the impugned order passed by the Minister.

(3.) At the outset learned Counsel for the Petitioners, on instructions, states that they are not pressing the prayer seeking mandamus for deciding the complaint and is restricting the petition to challenge the impugned order, essentially under Article 227 of the Constitution of India.