VIKAS EDUCATION SOCIETY Vs. GRAMPANCHAYAT CHOPADI

JUDGEMENT

(1.) This petition as filed under Article 226 of the Constitution of India praying for the following substantial reliefs:-

(2.) Rule. Returnable forthwith. With the consent of parties, heard finally.

(3.) We have heard Mr. Ambaji Rayani, learned counsel for the petitioner. Mr. Rupesh Bobade, learned counsel for respondent Nos.1, 2 and 5. Mr. Kedar Dighe, Adl.G.P. for the state and Mr. Bhushan Walimbe for the Intervenor. With the assistance of the learned counsel for the parties, we have perused the record.