GORAKH SRIPATI MAHINGADE Vs. DISTRICT COLLECTOR SOLAPUR

JUDGEMENT

(1.) Heard learned Counsel appearing for the respective parties.

(2.) Rule in all the above Civil Revision Applications. By consent, Rule is made returnable forthwith and heard finally.

(3.) The issue involved in above Civil Revision Applications is one and the same therefore, they are being disposed of by this common order. The facts involved in the Civil Revision Application No. 631 of 2008 are being referred for this common order.