PUSHPA PURUSHOTTAM WAGHANDE Vs. ADDITIONAL COMMOSSSSSIONER AMRAVATI

JUDGEMENT

(1.) Rule. Rule is made returnable and is heard by consent.

(2.) The petitioner is challenging the order passed by the Additional Commissioner, Amravati Division, Amravati, in appeal filed by the petitioner challenging the order of the Collector rejecting the dispute, and upholding motion of no confidence.

(3.) The challenge as argued, and spelt out in the petition, can be summarized as under: