LAWS(BOM)-2007-6-51

JAGANNATH NAMDEV AMBEKAR Vs. STATE OF MAHARASHTRA

Decided On June 26, 2007
JAGANNATH NAMDEV AMBEKAR, EKNATH NAMDEV AMBEKAR, VITHAL SITARAM AMBEKAR, AMBEKAR VASTI, SANTOSH HASTIMAL GUGALE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners as well as the learned Assistant Government Pleader for the respondents.

(2.) Rule. Rule made returnable forthwith.

(3.) The simple question involved in this matter is whether the Principal Secretary of the State would have the prerogative to overrule/change the decision taken by the State Minister for Revenue in quasi judicial matters under the Government of Maharashtra Rules of business.