SUNIL Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The writ petition is heard finally with the consent of the learned counsel for the rival parties.

(3.) In this writ petition, the question that arises for consideration is, as to whether a fresh suit or proceeding would lie before the Mamlatdar under the provisions of the Mamlatdars” Courts Act, 1906 (hereinafter referred to as “Act of 1906”) when an earlier suit/proceedings on the same cause of action has been rejected for non-compliance of specific requirements of the Act of 1906.