SHANTARAM NARAYAN RAUT Vs. ADDITIONAL COLLECTOR

JUDGEMENT

(1.) Rule. Respondents waive service. By consent of parties, heard finally.

(2.) By this Writ Petition under Articles 226 and 227 of the Constitution of India, the Petitioner is challenging the order passed by the Additional Collector, Nashik District, Nashik dated 05.03.2012 on the Dispute Application No.2/2012 which order is confirmed by the Additional Divisional Commissioner, Nashik Division, Nashik by his order 28.03.2012 in Appeal No.44/2012.

(3.) The Respondent Nos.2 and 3 to this Writ Petition filed an application bearing Dispute Application No.2/2012 against the Petitioner invoking the jurisdiction and authority of the Additional Collector, Nashik under Section 16(1) and (2) of the Bombay Village Panchayats Act, 1958 (for short "the Act").