LALITPRABHA KRISHNAJI AJGAOKAR Vs. YUNUS KHAN

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned counsel for the respondents waives service. Heard finally by consent of parties.

(2.) All these petitions involve a common question about appointment of a commissioner and as such these petitions are disposed of by this common judgment.

(3.) The petitioners are the plaintiffs who have filed six different suits against the respondents in these petitions. The petitioners are claiming mandatory injunction directing the respondent/s to remove the structures constructed by the respondents in the suit land known as "Gorbatta" also known as "Corpeaband" situated at Khadpabandh locality of Ponda Taluka bearing survey no.209/0 which is renumbered as survey no.209/1. The respondents/defendants are claiming that the suit structures are falling in land survey no.14 and not survey no.209/1 as claimed by the petitioners.