VASANT SUNDARAO KONDABATTUNWAR Vs. SAKHARAM KAWDUJI UIKE

JUDGEMENT

(1.) At the outset, learned Advocate Mr. Pudke for the petitioner states that the petitioner is remedyless, though the appeal is provided by law, as the Forum, namely Maharashtra Revenue Tribunal is not constituted. Hence, by dispensing with alternate remedy, petition is taken up for disposal at the stage of admission-hearing.

(2.) The petitioner has urged in paras 12 to 15 certain points in support of petition, which read as follows :-

(3.) Very opening paragraph of impugned order reveals that Tahsildar has received directions by communication dated 14th November, 2005, of re-opening the case. Thus, on what is apparent, this is a case of re-opening on the basis of directions received from Government who is entitled to suo moto revise the proceedings and pass orders.