PARESH PAI Vs. ADDITIONAL COLLECTOR -I

JUDGEMENT

(1.) Heard Mr. V. Amonkar, learned Counsel appearing for the petitioner and Ms. S. Linhares, learned Additional Government Advocate appearing for the respondents.

(2.) Rule. With the consent of and at the request of the learned Counsel for the parties, Rule is made returnable forthwith.

(3.) The challenge in this petition is to the order dated 6.11.2017 made by the Collector (Respondent no.2) rejecting the petitioner's application seeking review of order dated 10.10.2013 made by the Additional Collector (I) (Respondent no.1).