SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, rule made returnable forthwith. By consent, heard both the sides, for final disposal.

(2.) The petition is filed for following reliefs:-

(3.) There was civil dispute between the petitioner on one side and respondent Nos.5 and 7 on the other. The petitioner claims to be the owner of two portions of Gat No.181 situated at Ajantha, Tahsil Sillod, District Aurangabad. The land of respondent Nos.5 and 7 is adjacent to the land of the petitioner and it is the case of the petitioner that his land is situated between two pieces of the lands belonging to respondent Nos.5 and 7. One civil suit was filed by the petitioner against respondent Nos.5 and 7 for relief of permanent injunction and it was decreed in his favour. The appeal filed against the said decision by these respondents was also dismissed much prior to the date of the incident.