MOHAN Vs. SUPERINTENDENT OF POLICE JALNA

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) By consent, heard both the sides for fnal disposal.

(3.) In the present atter, relief is clai ed of giving direction to the concerned police station to register cri e against the concerned fro Village Panchayat Pangri (Bk), Tq. Mantha, Dist. Jalna and also other concerned who were expected to supervise the things, see easure ent books and then give sanction for the bills.