ANILBHAI RAMBHAI BHARWAD Vs. MAMLATDAR (E

JUDGEMENT

(1.) Rule. Mr. Vishrut Jani, learned Assistant Government Pleader waives service of notice of Rule for the respondent.

(2.) This petition under Articles 226 and 227 of the Constitution of India has been preferred, with the following prayers:

(3.) The issue involved in the petition lies in an extremely narrow compass and relates to the implementation of the procedure as per the settled position of law, therefore, the Court proposes to decide this petition finally, with the consent of learned counsel for the respective parties.