SHOBHA VASANT BHOIR Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Admit.

(2.) We do not think it is necessary to await a reply for a single (and most unusual) reason. The entirety of that reply is encapsulated in Writ Petition No 2859 of 2019 filed by the 2nd Respondent, Jagiasi. That Writ Petition was dismissed by a detailed speaking order of 17/11/2021 by a Bench of which one of us, (GS Patel J) was a member (with Madhav J Jamdar J). The present Petitioners, the Bhoirs, were Respondent Nos. 5, 6 and 7 to Jagiasi's Writ Petition.

(3.) The present Petition by the Bhoirs challenges an order dtd. 13/12/2022 passed by the 1st Respondent, the Sub- Divisional Officer and Managing Officer, Ulhasnagar ("the SDO"). One of the principal reasons for that order refusing the Petitioners' demand for return of a Sanad or conveyance in respect of CTS Nos. 28220 and 28218 (about 500 sq yds or 418 sq mts) is the pendency of a civil suit filed by Jagiasi. That suit was filed after our order of 17/11/2021 in the Jagiasi Petition.