BHIMRAO BAKARAMJI DHOLE Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard respective Advocates.

(2.) The petitioner herein is a purchaser of Survey No.28/1- A of village Kurli. The respondent no.2 is the owner of Survey No.29.

(3.) There exists a customary way described by the parties as . a ten anna road. passing through Survey No.29 inter-alia to approach Survey No.28/1. Admittedly, the customary way has been shown in the revenue maps.