SHAMSHADBHAI BASHIR SAHA FAKIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Mr. S. B. Rohile for the petitioner, learned Assistant Government Pleader Mr. S. P. Daund for respondents Nos. 1 to 4 and learned Senior counsel Mr. Pravin Shah instructed by Advocate Mr. Girish Rane for respondent Nos. 5 and 6.

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

(3.) This petition takes exception to the judgment and order passed by the learned Divisional Commissioner, Nashik in Grampanchayat Appeal No. 59/2008.