INDERCHAND S/O. HIRAMAN SATTAWAN Vs. STATE OF MAHARASHTRA THROUGH ITS SECRETARY RURAL DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) Learned Assistant Government Pleader waives service of Rule on behalf of respondent nos.1 to 3. The respondent no.4 was issued notice before admission which has been served. In the facts and circumstances of the case, service of Rule on respondent no.4 is dispensed with.

(3.) By consent, taken up for hearing forthwith.