RAJEEVAN T. V. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Sarvajit Patil, instructed by Mr Sachin Pinjari, learned counsel for the petitioners, Mrs Rupali Shinde, learned Additional Government Pleader, for respondent no.1-State and Mr Tejesh Dande, learned counsel for respondent no.2.

(2.) The petitioners, who claim to be the owners and the occupiers of the shop premises on the ground floor of respondent no.3-Society building, namely Shreenathji Sadan at Nerul, Navi Mumbai, have instituted this petition seeking the following reliefs:

(3.) In this case, there is no serious dispute on the following facts that are germane for deciding the issues that arise.