VAMAN Vs. SUB-DIVISIONAL OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned Counsel for the respective parties.

(2.) Being aggrieved by the orders dtd. 29/8/2023 passed by Mamlatdar Court and order dtd. 12/8/2024 passed by the sub- divisional officer, thereby rejected the revision, the petitioners have preferred the present petition.

(3.) The contention of the petitioner is that petitioner Nos.1 to 3 are the owners and possessors of Gat No.242. Petitioner No.4 is the owner and possessor of Gat No.243. Petitioner No.5 is the owner and possessor of Gat No.183.