- (1.) Leave granted.
(2.) This appeal challenges the order dated 27.08.2018 passed by the High Court of Bombay, Nagpur Bench at Nagpur in W.P. No.5115 of 2018.
(3.) The aforesaid writ petition had challenged the order dated 27.06.2018 passed by the Additional Commissioner, Amravati Division, Amravati in Appeal No.155/MRC-81/Wakodi/2015-16.;