EKNATH SAWAIKAR @ EKANATA SAVOIKAR Vs. SHREE ANANT DEVASTHAN

JUDGEMENT

(1.) Heard Mr. Ryan Menezes, learned counsel for the petitioners in all these petitions, Ms. P. Kamat, Mr. Sagar Dhargalkar, Mr.V.Sardessai, Mr. Arun Taulikar and Ms. Neha Kholkar, learned Additional Government Advocates for respondent no.3 and Mr. Dangui, Government Advocate for respondent no.3 in all these petitions and Mr. Parag Wagle, learned counsel for respondent nos.1 and 2 in all these petitions.

(2.) Rule is made returnable forthwith with the consent of and at the request of learned counsel for the parties.

(3.) The only grievance raised by the petitioners in these petitions is that they have instituted an appeal under Article 26 Para 2 of the Devasthan Regulation, questioning the deliberation dated 12.4.2018 before the body of members (mazania) of respondent nos.1 and 2 and such appeals are not being disposed of.