GANESH NARAYAN DANDEKAR (KOLI) Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. Nitin Gangal, the learned counsel for the Respondent Nos. 2 and 4, on instructions, states that his clients are ready and willing to take joint measurements of the land alleged to be in possession of the Petitioner within three days from today. The statement is accepted.

(2.) Mr. S. P. Thorat, the learned counsel for the Petitioner, on instructions, states that his client is in exclusive possession of portion of the land in question. He, on instructions, from the Petitioner undertakes that within 7 days from the date of taking of joint measurements by the Respondent Nos. 2 and 4, will handover vacant and peaceful possession to the Respondent Nos. 2 and 4 of the land and structure claimed to be in possession of the Petitioner without fail. The statement made by the learned counsel, on instructions, is accepted as undertaking to this Court.

(3.) It is made clear that possession of the land and structure which will be handed over to the Respondent Nos. 2 and 4, would be without prejudice to the rights and contentions of the Petitioner to claim compensation in accordance with law