NAGO HARI ZANGTE Vs. STATEOF MAHARASHTRA
LAWS(BOM)-2014-11-115
HIGH COURT OF BOMBAY (AT: NAGPUR)
Decided on November 17,2014

Nago Hari Zangte Appellant
VERSUS
STATEOF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Heard Shri A.B. Mirza, the learned advocate for the petitioners, Ms Tajwar Khan, the learned A.G.P. for the respondents 1 to 4 and Shri M.P. Kariya, the learned advocate for the respondents 5 and 6.
(2.) Rule. Rule made returnable forthwith.
(3.) The petitioners have challenged the order passed by the learned Additional Collector by which the appeal filed by the respondents 5, 6 and 7 is allowed and the matter is remitted to the SubDivisional Officer for fresh enquiry and decision. The petitioners have also challenged the order passed by the learned Additional Commissioner rejecting the revision filed by the petitioners and upholding the order passed by the learned Additional Collector.;


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