MD NOORUDDIN MD IDRIS CHOUDHARI Vs. JAKERIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) By way of present petition, the petitioner challenges the order dated 10th February 2009 passed by the District Collector, Osmanabad, in File No. 2008/GB/Desk-l/NP/KAWI-520, thereby rejecting the application filed by the present petitioner by which the present petitioner had prayed that the application filed by the respondent No. 1 be rejected on the ground of maintainability.

(3.) The factual matrix giving rise to the present petition is as under :