SHIVAJITRIMBAK JADHAV AGE 35 YEARS OCCU AGRIL R/O NIVALI TQ AND DIST Vs. STATE OF MAHARASHTRA THE COLLECTOR LATUR DISTRICT LATUR THE SUB DIVISIONAL

JUDGEMENT

(1.) WE had heard this petition on 23. 1. 2002, 24. 1. 2002 as well as on 4. 2. 2002. After the respondents had filed reply, the petition was heard at length on 20. 2. 2002.

(2.) RULE. The learned Government Pleader waives service for respondents no. 1 to 3 and Shri Hon, learned Advocate waives service for respondent no. 4. The respondent no. 5 has been impleaded in his capacity as Chairman of respondent no. 4 Karkhana and there is no relief sought against him. He is a formal party.

(3.) RULE taken up for final hearing forthwith.