NALINI JANRAO GAIKWAD Vs. ADDITIONAL COMMISSIONER AMRAVATI DIVISION

JUDGEMENT

(1.) Heard Shri P. S. Patil, Advocate for the petitioner, Shri Sonare, A.G.P. for respondent Nos. 1 and 2 and Shri Kasat, Advocate for respondent Nos. 4 to 7. None present for the respondent No. 3, so also for respondent No. 7.

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

(3.) By this petition, the petitioner is challenging the order of the Additional Commissioner, Amravati Division, Amravati dated 11-12-2008 passed in Appeal No. 20 BVP Act 35(3)(c)/2008-2009 of Mhaispur, Tahsil Bhatkuli, District : Amravati.