JOHNSON J. D'SILVA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ADMIT .

(2.) THE learned Counsel for Respondents waive notice. By consent heard forthwith.

(3.) THE learned Counsel appearing for the Respondents pointed out that under Section 50(5) of the Maharashtra Land Revenue Code, 1966, the Appellants can file an appeal and the suit was not maintainable. The learned Counsel appearing for the Appellants concedes to this position and prays that the Respondents may be ordered to maintain status quo as of today in respect of the suit structure for a period of two weeks to enable the Appellants to file the appeal and pray for appropriate interim order. The learned Counsel for the Appellants states that he would also withdraw the suit. The learned Counsel for Respondents have no objection for the same.