MADHAVRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule with the consent of the parties made returnable forthwith and heard.

(2.) The above writ petitions involved iden-tical facts and common questions and are therefore heard and disposed of together.

(3.) The petitioners in the above petitions are aggrieved by the order dated 10th No-vember, 2010 passed by the learned 3rd Joint Civil Judge, Senior Division, Yavatmal, by which the execution application filed by the petitioners for execution of order of this Court dated 18th October, 2004 came to be rejected on the ground that the order of this Court passed in a writ petition could not be executed by the trial Court and that the parties can avail of appropriate remedy for the implemen-tation of the order of this Court passed in a writ petition.