BHAGYASHREE @ BHAGU Vs. LAXAMAN ISHWAR CHOUGALE

JUDGEMENT

(1.) Sri.Ashok R.Kalyanshetty., learned counsel for the petitioners and Smt.Kirtilata R.Patil, learned HCGP for respondents 5 and 6, have appeared in person. An emergent notice was ordered for the respondents on 6/2/2015. A perusal of the office note depicts that respondents 1 to 4 are served and unrepresented. They have neither engaged the services of an advocate nor conducted the case as a party in person.

(2.) The captioned Writ Petition is filed seeking a Writ of Certiorari to quash the order dtd. 13/11/2014 passed by the Deputy Commissioner in xxxxxxx/07/2012-13 vide Annexure-P and to restore the order dtd. 21/2/2012 passed by the Deputy Tahsildar in xxxxxxxx-28/2011-12 vide Annexure-N.

(3.) Learned counsel for the respective parties urged several contentions. Heard the contentions and perused the Writ papers with utmost care.