SHRI SANDESH GAJMAL SHINDE, 12AAI, NAVASHAYA GANAPATI NAGAR, ANANDVALLI, GANGAPUR ROAD, NASHIK Vs. THE NASHIK MUNICIPAL CORPORATION, RAJIV GANDHI BHAVAN, NASHIK

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally by consent of the parties.

(2.) We have considered the strenuous submissions advanced by the learned senior Advocate appearing on behalf of the Petitioner and the learned Advocates appearing on behalf of the Respondents. With their assistance, we have gone through the record available.

(3.) Considering the grievance of the Petitioner and the issue before us, we are not required to advert to the entire submissions of the respective sides.