UDAYRAJ BABASO PATIL Vs. PRAMOD BABASO PATIL

JUDGEMENT

(1.) By the present Writ Petition, Petitioner has prayed for the following reliefs:-

(2.) Briefly stated the facts are set out hereunder:-

(3.) Mr. Patil, learned Advocate appearing for Petitioner (Defendant No.1) has submitted that, admittedly the structure constructed upon by Defendant has already been fully constructed and it is only then that the present suit has been filed. Petitioner has relied upon the current photographs of the structure to show its status which is not in dispute. He has made the following submissions:-