KAILAS DEVRAM KOLPE Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Heard.

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

(3.) This Writ Petition is filed by the petitioner, questioning the legality, propriety and correctness of the order dated 30th September, 2016 passed by respondent No. 1 - Divisional Commissioner, Nashik Division, Nashik in Externment Appeal No. 42/2016.