AJITSINGH BHIMSINGH DEORE Vs. SAHEBRAO BHATA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally with the consent of the parties.

(2.) This Writ Petition takes exception to the Judgment and Order passed by the Additional Commissioner, Nashik Division, Nashik in Gram Panchayat Appeal No. 43 of 2008 dated 6/9/2008 confirming the Judgment and Order passed by the Additional Collector, Jalgaon in Dispute No. 14 of 2008 dated 13/5/2008.

(3.) The background facts of the case are as under: