DATTATRAYA MACHCHIMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Court had issued notice returnable on 20th August, 2008. Learned Govt. Pleader had waived service for all respondents, except respondent no.3, who has been served. Contesting parties have filed affidavits.

(2.) Hence Rule. Rule is made returnable forthwith, and is heard by consent.

(3.) Challenge in the petition is to the allotment of Upper Wardha Reservoir, an Irrigation Tank, for fishing lease for five years in favour of respondent no.3.