JOINT DISTRICT REGISTRAR Vs. JAIKA AUTOMOBILES PRIVATE LIMITED

JUDGEMENT

(1.) Rule.

(2.) Heard learned counsel for the parties.

(3.) The present Letters Patent Appeal is directed against the judgment and order dated 23.12.2005 passed in Writ Petition No.4846/2005 by the learned Single Judge of this Court, which inter alia, sets aside the judgment dated 05.08.2005 passed by the Appellant No.2 i.e. the Chief Controlling Revenue Authority, Maharashtra. The brief facts which required to be considered are not in dispute and are as follows: