SAROJINI ISHWARLAL JAISWAL Vs. COLLECTOR, YAVATMAL

JUDGEMENT

(1.) Rule.

(2.) Heard finally with consent of counsel for the parties. The challenge in the present writ petition is to the order dated 28.04.2016 passed by the Collector, Yavatmal, in exercise of powers under Section 54 of the Maharashtra Prohibition Act, 1949 (hereinafter referred to 'the said Act').).

(3.) On behalf of the respondent No. 2 a preliminary objection is sought to be raised that the statutory remedy provided under Section 137 of the said Act has not been availed by the petitioner and hence writ petition does not deserve to be entertained.