VITTHAL P CHOPADE Vs. COLLECTOR KOLHAPUR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties since the Advocates appearing for the respective Respondents have waived service.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the impugned order dated 18.12.2010 passed by the 2nd Respondent, Sub-Divisional Officer, as also has challenged the constitution of the Subject Committees and the appointment of the Chairman of the respective Committees dated 18.12.2010.

(3.) The facts and circumstances, giving rise to the filing of the present petition, briefly stated are as under:-