(1.) Rule. The contesting respondent waives service. By consent, Rule is made returnable forthwith. Since the office report is that service is complete, with the consent of parties appearing through advocates, the writ petition is disposed of finally by this judgment.
(2.) By this writ petition under Article 226 and Article 227 of the Constitution of India, the petitioner challenges the order passed by the Additional Commissioner, Pune Division, Pune in Gram Panchayat Appeal No. 68 of 2011 dated 20th December 2011, confirming the view and order of the Collector dated 15th June 2011 in Application No. 14 of 2011.
(3.) The proceedings are under the Bombay Village Panchayats Act, 1958 (for short "the Act").
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