VENKAT Vs. KAILAS GURU NUTAN PURI

JUDGEMENT

(1.) The petitioner has made the following prayers :

(2.) Heard learned counsel for the petitioner, learned A.G.P. and learned counsel for the respondent no.1.

(3.) The dispute is about the field survey nos.468 and 469, situated at Osmanabad. The petitioner has a case that the previous Mathpati Nutan Puri Guru Dhanraj inducted him into the said fields and he has been cultivating the suit fields since prior to 1973 till the date of filing of this writ petition. One Apparao Bhosale had filed a Civil Suit No.4/1973 against the previous Mathpati Nutan Puri Guru Dhanraj Puri. The said suit was decreed against Mathpati Nutan Puri. He was a tenant of the suit fields. That the suit fields were for the service of Ganesh Math.