VIJ KAMAGAR Vs. RAMKRUSHNA

JUDGEMENT

(1.) Heard Shri Salunke, learned Advocate for the petitioner. He seeks leave to delete respondent Nos. 2 and 3 from this writ petition, since contesting respondent No. 1 is appearing on caveat.

(2.) Rule. By consent, Rule made returnable forthwith and heard finally.

(3.) The factual matrix, relevant at this stage, can be summarised as follows:-