PUKHARAJI RUPAJI CHOUDHARI Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) The challenge in these petitions is to the judgments and orders dtd. 20/2/2025 in the Misc. Civil Appeals whereby the District Judge, Mangaon, District Raigad, was persuaded to allow the appeals preferred by the respondent defendant and thereby set aside the orders passed by the learned Civil Judge, Mangaon, on 15 th July, 2024 in the suits instituted by the petitioners plaintiffs for restraining the respondent defendant from causing obstruction to the possession and enjoyment of the suit stalls on the basis of the notice dtd. 16/5/2024.

(3.) As all these petitions arise out of identical facts and raise common questions, all these petitions were heard together and are being decided by this common judgment. The facts in WP/3795/2025 are taken as a representative case.