DHONDIRAM NIVRUTTI PAWAR Vs. LAXMAN KHASHABA PAWAR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, at the stage of admission itself, by consent of Mr. Patil, learned counsel for the Petitioners, and Mr. Shalgaonkar, learned counsel for the Respondents.

(2.) By this Writ Petition, filed under Article 227 of the Constitution of India, the Petitioners are challenging the order dated 17th January 2017 passed by the 8th Joint Civil Judge, Junior Division, Karad, below "Exhibit-41" in Regular Civil Suit No.231 of 2016.

(3.) The application at "Exhibit-41" was filed by the RespondentsPlaintiffs for appointment of 'Court Commissioner', in order to bring on record the factual position of the suit property; as to whether the plots are already made in the suit land and whether each plot is having a separate water chamber.