SHGNKAR MHATABA LOHAKARE Vs. PANCHAYAT SAMITI AMBEGAON

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner who is the original plaintiff, against the order dated 9-8-1991 passed by the 7th Additional District Judge, Pune, in Miscellaneous Civil Appeal No. 180 of 1990 preferred against the order on Exh 5 filed by the present petitioner original plaintiff passed by the Civil Judge, Junior Division, Ghodegaon, District Pune, on 25-6-1990.

(2.) IT is the case of the present petitioner-original plaintiff that he is the owner of a land Survey No. 158 which was subsequently converted into Gat no. 238. It was further contended on behalf of the present petitioner that the respondent-original defendant was the owner of the land Survey No. 159 which was subsequently converted into Gat Go. 242.

(3.) THE petitioner states that as per the entries made in the record of rights for last several years, it is clear that the land belonging to the present petitioner and the land belonging to the respondent are clearly delineted and the respondent has no concern whatsoever in respect of the suit land i. e. Survey No. 158 subsequently converted into Gat No. 238.