GULAB AYUBKHAN PATHAN Vs. DISTRICT COLLECTOR, AHMEDNAGAR

JUDGEMENT

(1.) Admit. Learned AGP waives notice on behalf of the respondents. With the consent of learned Counsel for the parties, appeal is heard finally.

(2.) Assailed in this appeal is the judgment and order dated 27.09.2018 passed by the Court of learned Joint Civil Judge, Senior Division (11th Court), Ahmednagar, rejecting the plaint in Special Civil Suit (No.5 of 2017). The appellant/plaintiff is, therefore, in appeal before this Court.

(3.) Heard Mr.Dixit, learned Senior Counsel for the appellant and Mr.Dande, learned AGP for the respondents.