ASHOK DEVMAN GANGURDE Vs. DAGU CHIMAN GANGURDE

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith. Heard finally with consent of the parties.

(3.) This petition has been filed by the petitioner under the provisions of Article 227 of the Constitution of India challenging the judgment and order dated 19.7.2019 passed by Deputy Collector, Sub-Division, Chandwad, Dist. Nashik (respondent No. 10 ) in RTS Revision No. 91 of 2018.