RANJIT WAGHMODE Vs. GRAMPANCHAYAT GONDI (OZRE)

JUDGEMENT

(1.) Rule. Rule made returnable with the consent of counsel appearing for the parties and petition is being heard finally.

(2.) This writ petition takes an exception to the order dated 7th December 2018 passed by the respondent no.3. - Divisional Commissioner, Pune below Grampanchayat Appeal bearing No. 9 of 2018 whereby the respondent 3 was pleased to allow the appeal filed by the respondent no.4 and quashed and set aside the judgment and order dated 12.06.2018 passed by respondent no.2. Hence this Writ Petition.

(3.) The brief facts, leading for filing present Writ Petition, as stated in the memo of petition, are as under:-