GAJANAN BABURAO SANKPAL Vs. AVINASH BHAUSO KAMBLE

JUDGEMENT

(1.) Rule. The Respondents waive service.

(2.) By consent, Rule is made returnable forthwith.

(3.) By this Writ Petition under Articles 226 and 227 of the Constitution of India, the Petitioner is challenging the order passed by the Commissioner, Pune Division, Pune dated 06.05.2010 in an appeal. That appeal was challenging the order passed by the Additional Collector, District : Kolhapur dated 14.12.2009.