MAHADEV Vs. S.SETVAKUMAR

JUDGEMENT

(1.) Learned Single Judge of this Court vide order dtd. 3/6/2019 made in Writ Petition Nos.109940-972/2014 (KLR-REG) had issued the Writ as reflected in Paragraph No.9. The same has the following text:

(2.) After service of notice, the answering Officials-accused having entered appearance through the learned AAG submit that the Writ in question has been complied with, and an endorsement dtd. 7/7/2022 to that effect has been produced along with compliance affidavit of the accused-Tahashildar.

(3.) Learned AAG, in addition, submits that Writ Petitioner No.24 i.e. Sri.Sampat Bajarang Ashtekar and Writ Petitioner No.26 i.e. Sri. Shivaji Arjun Tarihalkar have been granted regularization of their holdings way back in the year 1992; similarly the Writ Petitioner No.23 i.e. Sri.Rukmanna Subrao Ashtekar and Writ Petitioner No.30 i.e. Sri.Jyotiba Laxman Sutar have also been granted regularization of their holdings later in the year 1997.