SUSILABAI Vs. SECRETARY, GRAM PANCHAYAT AND ORS.

JUDGEMENT

(1.) The petitioner before this Court is aggrieved by the order dated 18.05.2018 (Annexure P-1) passed by III Additional District Judge, Mandsour in MCA No.79/2017.

(2.) The facts of the case reveal that the petitioner has filed a civil suit for grant of permanent injunction against the State Government and other persons (instrumentality of the State Government) and it is alleged that the State Government has blocked the right of way, which is available to the plaintiff.

(3.) The trial court has passed an order granting injunction in favour of the petitioner on 01.09.207. The State Government has preferred an appeal against the order passed by the trial court and the appellate court vide order dated 18.05.2018 has allowed the appeal. The order passed by the appellate court reveals that the petitioner is having an alternative right of way and the State Government is constructing Anganwadi Bhawan to cater to the needs of the villagers.