PRABHAKAR DHONGE Vs. HARICHANDRA SANTOSHRAO AASWALE

JUDGEMENT

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

(2.) Being aggrieved by the order passed by the Divisional Commissioner under section 39(1) of the Bombay Village Panchayat Act, 1958, this writ petition is preferred.

(3.) The facts giving rise to the writ petition are as follows: