RAGHUNATH KISHANRAO THIGLE Vs. ZILLA PARISHAD OSMANABAD

JUDGEMENT

(1.) In pursuance to the notice issued for final disposal, this matter is taken up for final hearing.

(2.) Rule. Rule is made returnable forthwith and by consent of the parties, taken up for hearing.

(3.) In this civil revision application, the judgment and order dated 28.10.2009passed by the Joint C.J.S.D., Osmanabad in Special Civil Suit No.117 of 1999 is under challenge.