MRS. JAYASHRI NANASAHAB RAJEBHOSALE Vs. MAHESH GANESH MANDREKAR

JUDGEMENT

(1.) Rule in both the petitions. The learned counsel for the respondents waive service. Heard finally by consent of parties.

(2.) In both these petitions the challenge is to the order dated 4/3/2016 passed by the learned Civil Judge Junior Division, Bicholim in Regular Civil Suit No.200/2015. As such, the petitions are being disposed of by this common judgment.

(3.) The original complainant filed Writ Petition No.35/2015 before this Court seeking implementation of the said demolition notice. This Court had decided the said petition on 19/11/2015 where under the Village Panchayat of Maulingem was directed to comply with the order dated 14/2/2013, with the assistance of the Block Development Officer (BDO), Bicholim. It was further directed that the BDO shall depute a competent person to assist the village panchayat to locate the disputed structure.