JANKI RAGLO MALWANKAR Vs. IDA HEREDIA

JUDGEMENT

(1.) Heard Mr Thali for the Petitioner, Mr Sagar Dhargalkar under Legal Aid Scheme for Respondent No.9, Ms Gautami Kamat for Respondent No.10 and Mr Gaonkar for Respondents No.12 and 13.

(2.) Mr Thali states that all the Respondents have been duly served. Accordingly, Rule. Considering the orders made earlier, including order dtd. 7/7/2023, the Rule is heard finally at the stage of admission.

(3.) The challenge in this Petition is to the orders dtd. 25/11/2013 and 12/07/2020 made by the Mamlatdar and the Deputy Collector, respectively, dismissing the Petitioners' application to delete Respondents No.9 and 10 as parties in Tenancy Case No.JM-II/TNC/13/2001. The Applicants had also applied for a declaration based upon some alleged admission on behalf of the landlords.