CHIEF EXECUTIVE OFFICER Vs. SHRIMANTRAO

JUDGEMENT

(1.) Heard the parties at length.

(2.) Being aggrieved by the judgment and order passed by the learned Additional District Judge, Parbhani in RCA No. 13 of 2017 the appellants have filed this Second Appeal. The learned Appellate Judge by way of impugned judgment has dismissed the appeal with costs. The appeal was filed challenging the decree passed by the learned C.J.S.D., Gangakhed, dtd. 15/1/2016 in RCS No. 124 of 2013.

(3.) The respondent Nos. 1 and 2 had filed a suit against the present appellant Zilla Parishad and respondent Nos. 3 and 4, who are the Grampanchyat, Gram Sevak and the Chairman of the Vividh Karyakari Sahakari Society, Rampuri (Bk.), Tq.Manwath, District; Parbhani (for short "VKS Society"). Respondent No. 3 is the State of Maharashtra, through the Collector. The suit was filed claiming recovery of possession of land, perpetual injunction and in alternative for direction to the defendants to initiate the acquisition proceedings in respect of suit land Gut No. 1, ad-measuring 1 H, 02 R of Village Rampuri (Bk.), Tq. Manwath, Tq. Parbhani. (Hereinafter the parties are referred as per their original status in the suit.)