GOPAL Vs. MUNICIPAL COUNCIL, WASHIM

JUDGEMENT

(1.) This Court had issued notice of final disposal. Contesting parties, namely Respondent Nos. 3 and 4, are represented through learned Advocate Mr. Uday Dastane.

(2.) Rule. Rule is made returnable forthwith, and is heard finally by consent of parties.

(3.) Learned Advocate for petitioner and learned Advocate for contesting respondent nos. 3 and 4 agree that the reasons be dispensed with.