NAZIR ALIBHAI SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of parties taken up for final hearing at the admission stage.

(2.) The petitioner takes exception to judgment and order dated 03. 03.2022 passed by the Sub Divisional Officer, Shrirampur confirming judgment and order dtd. 26/2/2021 passed by the Mamlatdar in Case No. 22 of 2017. Petitioner is original non applicant, whereas the respondent No. 4 is original applicant in the proceedings U/Sec. 5 of the Mamlatdars Court Act (for the sake of brevity and convenience hereinafter referred as to the 'said Act').

(3.) Petitioner and the respondent No. 4 are related interese and they are occupants of land gut No. 661 situated at village Guha, Tq. Rahuri, Dist. Ahmednagar. The respondent No. 4 approached the Mamlatdar by filing application in Case No. 22 of 2017 alleging obstruction caused by the petitioner in the EastWest approach way situated on the Northern boundary of land gut No. 661. He prayed for injunction.