PANDURANG S/O SADASHIV SHRIRAME Vs. ZILLA PARISHAD

JUDGEMENT

(1.) Heard learned counsel for the petitioners. Nobody is present for respondent nos.1,2 and 3 who are duly served and who are duly represented by their counsel. Nobody is present also for respondent nos.4,5 and 6 though duly served. The respondent nos.1 to 3, however, have filed their reply in the matter.

(2.) The notice in this case has already been issued for final disposal. But, it appears that by remaining absent before this Court the respondents do not wish to seriously contest the claim made in this petition.

(3.) In view of the above, we have heard this petition finally, by issuing Rule.