KAMNA KAVESH TALWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition, the petitioner is seeking declaration that the respondents have no right to claim the possession of the property bearing Kh. Nos. 36, 38 Mouza Sindhi (Rithi), Tah. Kalmeshwar, District Nagpur and the respondents be restrained from acting as per notice dtd. 22/5/2018.

(3.) The brief facts, which are necessary for disposal of the petition are as under :