DHANANJAY MOHAN DESHMUKH Vs. SUB-DIVISIONAL OFFICER

JUDGEMENT

(1.) The matter was mentioned by the learned counsel for the Petitioners at 11.00 a.m. with a request to allow production of this matter at 12 noon. In view of extreme urgency, we granted permission to produce the papers at 12 noon.

(2.) After hearing for some time, we requested learned Advocate General to appear in the matter on behalf of Respondent Nos. 1 to 4 to assist this Court and kept the matter at 3.00 p.m.

(3.) Leave to amend to implead Trimbakeshwar Municipal Council as Respondent No. 6. Re-verification is dispensed with.