RAJU LEELADHAR SAWWALAKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The Writ Petition is heard finally with the consent of the learned counsel for the parties.

(3.) By this Writ Petition, the petitioner has challenged order dated 9.2.2018 passed by the respondent No.2-Divisional Commissioner, whereby a review application filed by the respondent No.3-Collector, Yavatmal has been allowed and earlier order dated 22.4.2016 passed by the Additional Commissioner in favour of the petitioner has been reviewed and findings have been rendered against the petitioner. The consequence of the impugned order is that the petitioner stands blacklisted from participating in any further auction of sand ghats and the direction requiring him to deposit difference of amount between his bid and the final bid accepted in view of re-auction has come into operation.