PUNDALIK Vs. SHANKRAYYA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners Sri.Manjunath Toragal in the batch of writ petitions and the learned counsel Sri.Yash Nadakarni on behalf of the learned counsel Sri.Vitthal S. Teli appearing for respondent No.1.

(2.) Respondent No.2 is represented by learned counsel Smt.Priyanka H.Pawar. Respondent No.3 is not served. Notice is awaited as party left without instructions.

(3.) This Court does not find the need to issue notice in view of the fact that this Court is not inclined to entertain these petitions on the ground of want of jurisdiction and availability of an alternative efficacious remedy.