JITENDRA RAGHURAJ DESHPRABHU Vs. MOHAN NAVSO KALSEKAR

JUDGEMENT

(1.) Heard Mr. D. Pangam, learned counsel appearing for the petitioners and Mr. A. Phadte, learned counsel appearing for the respondent Nos. 2a to 2c and 3a. Rule. Heard forth with the consent of the learned counsel.

(2.) Mr. Phadte, learned counsel waives service on behalf of the respondent Nos. 2a to 2c and 3a.

(3.) The above petition challenges the orders passed by the learned Mamlatdar and the learned Dy. Collector whereby in the proceedings under Section 4 of the Mamlatdar's Courts Act, the learned Mamlatdar has granted a relief inter alia directing the petitioners, their agents, contractors not to interfere and disturb the respondents from using the natural flow of water from the suit spring for the purpose of domestic use and for irrigating the agricultural land at any point of time.