NANDKUMAR Vs. TUSHAR RAMESH AAGLAVE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the parties' consent.

(2.) The submission of the learned counsel for the petitioner is that a plain application has been considered as a suit under Sec. 5 of the Mamlatdar's Courts Act. He also pointed out that an application was filed under Sec. 143 of the Maharashtra Land Revenue Code (for short 'MLR Code') to give an alternate way to reach the field of respondent no.1. He would submit that none of the provisions of the Mamlatdar's Courts Act were followed. The Tahasildar has exceeded its jurisdiction under the Mamlatdar's Courts Act. The Sub-Divisional Officer also did not consider this fact. This Court has rendered a catena of judgments on the Mamlatdar's Courts Act and its procedure. He has placed on record those pronouncements. He would also submit that to exercise the powers under Sec. 5 of the Mamlatdar's Courts Act, the way must be in existence before initiating the action. Respondent No.1 admitted that the way available to his field was obstructed; on the other hand, he stated that there was no way to his field. Hence, he may be given the way to approach his field. Relying on the pronouncements of this Court, he would submit that the orders of the Tahasildar and the Sub- Divisional Officer are perverse; hence, liable to be quashed and set aside.

(3.) Per contra, learned counsel for the respondent would submit that since the revenue authorities were not paying heed to the request of the respondent for the way to approach his field, he has filed another application under Sec. 143 of the MLR Code. The way was in existence. Due to lack of knowledge, respondent no.1 filed a different application because the use of his field was stopped. Even today, the harvested crops are lying in his field. Since there was no way, he could not take the harvested crops from his field to the market. He also argued that the strict rules of law do not apply to the proceedings before the quasi-judicial authorities. However, in such cases, the matters are remitted to the Tahasildar to correct the applications and decide the matter on merit. He would pray that till the matter is decided according to the law, a small relief may be granted to allow the respondent to take away or carry out the crops lying in his field.