P LOKNATH RAJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of the leaned counsel for the parties.

(2.) The petitioner challenges legality and propriety of the orders dated 31.10.2001 and 04.03.2005 passed by Additional Commissioner and respondent No. 1 in appeal and revision respectively. The petitioner also seeks restoration of order dated 06.08.2001 passed by Additional Collector, Yavatmal.

(3.) Few facts giving rise to the filing of the present petition are as under:-