KONDIRAM MANJABAPU GULDAGAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset it is submitted that, on 14/12/2024, both the counsels appearing for the Petitioner and Respondent No.2 jointly submitted about amicable settlement of dispute as both are blood relatives, however, today they have fairly stated that the parties are not willing to settle the dispute, hence, they wanted to argue the matter on merits.

(2.) Rule. Rule made returnable forthwith and with the consent of both sides heard finally.

(3.) Heard Mr. Shinde, the learned counsel appearing for the Petitioner, Mr. Markad h/f. Advocate Mr. B.B. Shelke, the learned counsel appearing for the Respondent No.2 and the learned APP for the Respondent No.1-State.