SADASHIV GANPATRAO MAHAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Though the respondent Nos.3 and 5 to 7 are served, none appears on their behalf. Hence, the writ petition is heard finally with the consent of the learned counsel appearing for the rival parties.

(3.) By this petition, the petitioner has challenged order dated 12/03/2020, passed by respondent No.2, whereby an appeal filed by contesting respondent No.4 was allowed.