TRIMBAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. By the consent of learned counsel appearing for the parties, the petition is take up for final disposal.

(2.) Petitioner challenges the order passed by Tahasildar, Aurangabad dated 22/2/2008. The proceedings were initiated before the Tahasildar regarding tenability of certificate issued in favour of petitioner certifying him to be a person belonging to economically weaker section. Petitioner asked for adjournment, but at one stage, the said application was rejected and the Tahasildar refused to grant adjournment to the petitioner.

(3.) Considering the submissions advanced by the counsel for the petitioner, Asstt. Government Pleader, Shri.P.M.Shinde, and the intervener, I find that a fresh opportunity is required to be given to the petitioner on condition that the petitioner does not seek unnecessary adjournments and co.operates with the Tahasildar effectively for early disposal of the issue pending before the Tahasildar.