ANJALI Vs. SUB-DIVISIONAL OFFICER AND ORS.

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent.

(3.) This application is preferred against the order dated 23-5-2014, passed by the Sub-Divisional Officer, Washim in Proceeding No. M.C.A.5/Khandala Khurd/01/ 2013-2014 initiated under section 23(2) of the Mamlatdar's Court Act, 1906 (in short, "the said Act, 1906") by respondent No. 2 against the applicant.