RAMESH SHRIDHAR TEKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, Mr Dighe, learned Counsel for the petitioner seeks to amend the petition by incorporating a prayer for directing the respondent no.1 to decide the review application filed by the petitioner on 19.10.2005. In the light of the nature of the amendment, we allow the amendment and direct the petitioner to carry out the amendment forthwith.

(2.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties this petition is heard finally at the stage of admission.

(3.) By this petition under Article 226 of the Constitution of India the petitioner prays for issuance of a writ directing respondent no.1 to restore the appeal No.Land 3399/PRA.KRA./667/J-6 by setting aside ex parte order dated 22.9.2005 passed by the Minister, Revenue and Forest Department, Mantralaya, Mumbai and also to decide the appeal within a stipulated period. In the light of the limited relief which the petitioner has sought for, we deem it appropriate to decide this petition finally at the stage of admission.