SURESH SUDAMA SACHDEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Advocate for the petitioners and the learned A.P.P. for respondent No.1/ State. Issue notice before admission to the respondents, returnable on 5th of February, 2019.

(2.) The learned A.P.P. waives notice for respondent No.1.

(3.) Learned Sub-Divisional Magistrate, Akola restrained the present petitioners from obstructing the possession of respondent Nos.2 to 5 over the disputed house. The said decision was passed on 24/09/2012. The petitioners went to the District Court by way of criminal revision. They could not succeed. The Revisional Court dismissed the revision on 05/11/2019. It's legality is challenged before this Court.