SHRI AMITKUMAR NANASAHEB BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset the learned counsel for the Petitioners seeks deletion of the Respondent Nos. 5 and 6 from the array of the Respondents as they are formal parties. The said Respondent Nos. 5 and 6 are accordingly allowed to be deleted. Amendment to be carried out forthwith.

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

(3.) The writ jurisdiction of this Court is invoked against the order dated 16/06/2015 passed by the Hon'ble Minister for Rural Development, Government of Maharashtra by which order the Appeal filed by the Petitioners came to be dismissed and resultantly the order dated 12/04/2013 passed by the Divisional Commissioner, Pune Division, Pune came to be confirmed.