AMOL SAHEBRAO SOLANKE Vs. THE TAHSILDAR AND ORS.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard the petition by consent of learned counsel appearing for both the parties.

(2.) This petition was assigned to this Court pursuant to the direction dated 30.6.2015 from the Honourable Chief Justice of this Court.

(3.) The facts of the case, are thus :