DIPAK CHANDRABHAN GADHADE/GAVANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides finally.

(2.) Applicants are challenging order below Exhibit-19 passed on 30/7/2025 refusing to reject the plaint in Regular Civil Suit No.525 of 2024. The suit was filed by respondent nos.4 to 6 for declaration that the order dtd. 15/2/2023 passed in Rasta Case No.24 of 2020 by the Tahsildar is bad in law.

(3.) Applicants - defendants sought rejection of plaint vide application Exhibit-19 on the ground of maintainability of the suit under Sec. 143 of the Maharashtra Land Revenue Code, 1966 (hereinafter referred to as 'the Code') and that the suit is barred by limitation in view of Sec. 143(4) of the Code. It was contested by respondent nos.4 to 6. The application is rejected by the impugned order.