MINAKSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, heard finally.

(2.) By the present writ petition, the petitioner is challenging the orders passed by the respondent No. 3 " Collector, Parbhani dtd. 15/3/2017, which was confirmed by respondent No. 2 " Divisional Commissioner, Aurangabad vide order dtd. 31/7/2017.

(3.) Brief facts, leading to filing of the present writ petition can be summarised as under :-