SUBHASH Vs. SURESH

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally with the consent of the learned advocates for the respective parties.

(2.) This petition challenges the order dtd. 16/02/2006 passed by the Additional Collector, Latur in Appeal No.2005/ROR/A-137, and the judgment and order dtd. 17/11/2012 passed by the Additional Commissioner, Aurangabad Division, Aurangabad in Revision No.198/2006.

(3.) The petitioners are the owners of land gut Nos.58, 59, 60 and 61 and respondent Nos.1 and 2 are the owners of land Gut Nos.54, 55, 56 and 57 of village Bhoisamudraga Taluka and District Latur. On 30/10/1995, the petitioners filed an application before the Tahsildar, Latur under Sec. 143 of the Maharashtra Land Revenue Code, 1966 (for short "the MLR Code") contending that, for approaching the lands of the petitioners, there is a cart way, which passes from the boundary of lands of the respondents. The same is obstructed by the respondents. The petitioners, therefore, sought removal of obstruction.