MAYUR VIDYADHAR SAWANT GUROV Vs. VIDYADHAR DATTA SAWANT

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an application moved by the legal representatives of the original respondent nos. 1 and 2, seeking specific direction to the original petitioner for implementation and execution of the orders passed by the Mamlatdar in the backdrop of the order dtd. 1/3/2019, passed by this Court while issuing Rule in the Writ Petition.

(3.) Mr. Bhobe, invited the attention of this Court to the order dtd. 29/1/2001, passed by the Mamlatdar, restoring service of the applicants for five days in a month at the temple and the maze of challenges raised in the matter, which has ultimately reached this Court in the form of the present Writ Petition, where Rule was granted by this Court. Paragraph 5 of the order dtd. 1/3/2019, passed by this Court reads as follows: "5. There shall be no interim relief. The execution/implementation of the order passed by the Mamlatdar on 29/1/2011 shall be subject to the outcome of the petition."