VASANTRAO SAMPATRAO NALAVADE Vs. DISTRICT COLLECTOR, SATARA

JUDGEMENT

(1.) These two Writ Petitions take exception to the twin orders, both dtd. 21/6/2024 passed by learned District Court i.e. Appellate Court in Miscellaneous Civil Appeal (for short "MCA") Nos.48 of 2024 and 50 of 2024 whereby common order dtd. 8/4/2024 passed below Exhibit-5 and Exhibit-45 by learned Trial Court is upset. Both impugned orders are absolutely identical, passed in two separate MCAs.

(2.) Parties shall be referred to as "Plaintiffs" and "Defendants" for convenience.

(3.) Petitioner in both Petitions viz; Writ Petition (Stamp) No.17888 of 2024 and Writ Petition (Stamp) No.17889 of 2024 is Plaintiff No.1 and Respondent Nos.7 to 15 are Plaintiff Nos.2 to 10, whereas Respondents Nos.1 to 6 are Defendant Nos.1 to 6. Plaintiffs are admittedly owners of Gat Nos. 708, 709, 710 and 711. Aligning on the west side boundary of these Gat numbers is a vahivat road which joins the main road. This vahivat road is used for ingress and egress by Plaintiffs as private road.