ISPAT INDUSTRIES LTD Vs. COLLECTOR DIST RAIGAD

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and learned A.G.P. for the respondents.

(2.) The basic complaint made in this petition is that the proceeding challenging an assessment under the Maharashtra Land Revenue Code, 1966 is pending before the Collector and the Collector is not taking any decision. He is neither deciding stay application nor appeal pending before him.

(3.) Apart from the fact that the matter is kept pending by the Collector, the Revenue Department is proceeding to recover the assessment charges, which are the subject matter of challenge in the appeal.