PRALHAD KRUSHNARAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith by consent of learned counsel for rival parties. Heard Mr. Marpakwar for the petitioner, Mrs.Khade, A.G.P., for respondents 1 to 3 and Mr.Wasnik for respondents 4 to 6.

(2.) Undoubtedly the petitioner has serious grievance about the manner in which after remand the case was taken up by Mamlatdar, but I leave it to the petitioner to take such steps administratively as he deems fit and proper. Now a fresh order has been issued by the Tahsildar after remade made by the S.D.O. The remand order is under challenge in this petition.

(3.) Writ petition is allowed with liberty in favour of the petitioner to file Revision before S.D.O. and to raise all such grounds as he deems fit in the Revision. S.D.O. is directed to decide the Revision, if filed, within three months from the date of its filing. The period spent in this petition shall be taken a good ground for condonation of delay. Petitioner is at liberty to apply for stay of Tahsildar's order. Rule accordingly. No order as to costs.