LAXMAN BHAGUJI KAWADE Vs. DNYANESHWAR KRISHNAJI TAKALKAR

JUDGEMENT

(1.) Rule. Respondent No.1 is the contesting Respondent. He and others are duly served. Mr.Shah is appearing on behalf of Respondent No.1. By consent, Rule made returnable forthwith.

(2.) The Petitioner has filed this Writ Petition challenging the order passed by the Competent Authority, Pune dated 19.07.2011 under which the only prayer clause (c) of the Application (Exhibit1 in Misc. Application No.5/2011) made by the Respondent No.1 (Dnyaneshwar Takalkar) has been granted. That was an application made by him in the form of obstruction/objection to the eviction order passed by the Competent Authority dated 29.09.2007 in Application No.25/2007.

(3.) A brief reference is required to be made to the facts so as to appreciate the arguments particularly of Mr.Joshi, learned counsel appearing for the Petitioner.