GANGUBAI LAXMAN BANSODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition takes an exception to the order passed by the learned additional Divisional Commissioner in Appeal no. CR/55/2006, dated 14-9-2006.

(2.) The facts necessary for consideration of this writ petition, may be summarised as follows :-

(3.) Initially, after hearing the petitioners, the respondents were put on notice for final hearing of the writ petition at the stage of admission itself. In this view, I heard the parties at length. R and P from the authorities was also called for, which has been made available.