JANARDHAN PUNDLIK WANKHEDE Vs. GOVIND DURYODHAN AKHARE

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties.

(2.) The contention of the petitioners on the basis of judgment of this Court in Sandip Bhagvatrao Bhakare Vs. Santosh Mohanlal Dave and others 2022 (2) Mh.L.J. 516, wherein it is held that provisions of Mamlatdars' Courts Act do not confer any power upon Mamlatdar, to issue any interim orders or grant any interim relief by way of temporary injunction.

(3.) Learned Counsel for petitioners also relied on the judgment in Jesus Sudhir Lall Vs. Kuljitsingh Gurudevsingh Birdi and others, in Writ Petition No.8798 of 2021 of principle seat of this Court. In both these above referred judgments, the judgment of the Hon'ble Apex Court in Sakiri Vasu Vs. State of Uttar Pradesh (2008) 2 SCC 409, were not brought to the notice of the Court.