MUNICIPAL COUNCIL PAONI, THROUGH ITS CHIEF OFFICER TAH PAONI DISTRICT BHANDARA Vs. IDKER S/O MAHADEV RAMTEKE

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) IT is brought to the notice of this court by the learned counsel for the parties that the connected writ petitions have already been decided by this court by a common judgment dated 19.1.2009 wherein identical issues as are involved in this case were involved. The learned counsel for the parties state that the facts of the decided cases and the facts of the present case are almost identical and the issues involved are also the same. Since the bunch of writ petition bearing Writ Petition No.577/2003 and others were disposed by the judgment dated 19.1.2009, it is necessary to dispose of this petition also on similar lines.

(3.) IN view of the aforesaid order, the petition stands disposed of.