VISHAL Vs. DNYANOBA

JUDGEMENT

(1.) By consent of both sides, heard finally at stage of admission.

(2.) This petition takes exception to the order passed below Exhibit 184-A dtd. 12/9/2022 in Regular Darkhast No. 3/1999 as well as order passed below Exhibit 140 dtd. 11/1/2019 of issuance of possession warrant for allotment of plot from open space.

(3.) For the purpose of appreciating contentions of rival parties, recording of facts in nutshell is necessary.