MAMLATDAR OF SANGUEM Vs. SUBHASH SHIRODKAR

JUDGEMENT

(1.) HEARD Mr. Shirodkar, learned counsel for the petitioner and Mr. Coutinho, learned counsel for the respondents.

(2.) RULE. By consent, heard forthwith.

(3.) BY judgment and order dated 19/6/2006, the Dy. Collector allowed the application and directed the original respondent Shri Subhash Shirodkar to hand over the possession of the encroached area of 296.87 sq.mtrs.