RAGHU Vs. GORAKSHNATH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(2.) By the present writ petition, the petitioners are challenging the orders passed by the Mamlatdar under Sec. 5 of the Mamlatdar's Courts Act, 1906 in Rasta Case No. 13 of 2018, and the order dtd. 28/06/2022 passed by the respondent No. 4-The Sub-Divisional Officer, Shrirampur Division, Shrirampur, Dist. Ahmednagar, in Revision No. 176 of 2021 allowing the Rasta Case filed by the respondent Nos. 1 and 2 herein.

(3.) Brief facts giving rise to the petition can be summarized as under:-