VIJAY ANANDRAO SAWANT Vs. REKHA VIJAY SAWANT

JUDGEMENT

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

(2.) This writ petition has been pending in this Court since the year 2002. The record shows that it was directed to be taken up for final hearing, but it could not be finally heard despite having remained part-heard on a few occasions. The respondents filed their reply affidavits to oppose this petition and considering that this petition has been pending in this Court for the past 23 years, by an order dtd. 12/11/2025, it was directed to be listed for final hearing today.

(3.) The original petitioner is now represented by his legal representatives, as he expired during the pendency of this writ petition. The principal grievance of the petitioner was that a piece of land belonging to him and his predecessor was utilized by Respondent No.1-Municipal Council for the construction of road and despite being deprived of the piece of land, no steps were taken for adequately compensating the petitioner.