ASHOK MAHIPATI DALAVI Vs. AARYA KSHATRIYA SAMAJ

JUDGEMENT

(1.) Heard Mr. Sandeep Koregave, learned counsel appearing for the Petitioner.

(2.) By the present Writ Petition filed under Article 227 of the Constitution of India, the Petitioner is challenging the legality of common order dtd. 3/12/2022 passed by the learned 2 nd Joint Civil Judge, Senior Division, Kolhapur in Regular Darkhast No. 55 of 2014 below Exhibits 1, 124, 129, 136 and 138. By the impugned order, the said applications below Exhibits 124, 129 and 138 were rejected.

(3.) The application at Exhibit-136 was filed by one Advocate Motikumar Madhavrao Budhale, who was the trustee. In said Exhibit 136 application, inter alia it was the contention of said Advocate Budhale that, as there was no change report when the suit was filed showing his name as trustee, the suit could not have been filed. However, said application at Exhibit 136 was dismissed and the said Advocate Budhale has not challenged the said order.