CHIEF OFFICER Vs. HARIHAR PANDUARANG PATWARDHAN

JUDGEMENT

(1.) Rule with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) The Writ Jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the order dated 14/08/2012 passed by the learned Civil Judge, Junior Division, Mangalwedha by which order the Application filed by the PetitionerMunicipal Council being Exhibit 106 came to be rejected, and the Trial Court also ordered the deletion of Issue No.1.

(3.) It is not necessary to burden this order with unnecessary details.