TRUPTI RUPESH NAIK Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) Rule, by consent, made returnable and heard forthwith.

(2.) Respondents waives service.

(3.) Respondents state that the Petitioner's application dated 12.01.2009 will be heard and disposed of on or before 15.04.2010. Whether it is Respondent no.1 or Respondent no.2 who is to hear the Petitioner's application, the Petitioner shall appear before Respondent no.2 in the first instance at 11.00 a.m. on 05.04.2010 and thereafter as directed by Respondent no.2 whether before Respondent no.1 or Respondent no.2.