Madhav Prabhakarrao Deshmukh vs Devrao Khandu Dange And Others
2022 Latest Caselaw 5728 Bom

                                                      927 WP 4515 OF 2022.odt

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        927 WRIT PETITION NO.4515 OF 2022

                   MADHAV PRABHAKARRAO DESHMUKH
                                    VERSUS
                   DEVRAO KHANDU DANGE AND OTHERS
                                       ...
                  Advocate for Petitioner : Mr. Natu Sharad V.
             AGP for Respondent No. 2 & 3 : Mr. S. N. Morampalle.

                               CORAM        : MANGESH S. PATIL, J.

                               DATE         : 22.06.2022.


 PER COURT :

         Heard.

2. The petitioners are aggrieved by the concurrent findings of the two authorities, a Mamlatdar and the Sub Divisional Officer in proceedings under Section 5(2) of the Mamlatdars' Courts Act, 1906 and under Section 23 (2) of that Act.

3. Going by the judgments and orders passed by both the authorities, there is dearth of any objective discussion touching the merits of the rival pleadings. They have simply drawn inference without apparently taking pains to justify it by referring to any material.

4. Issue notice to the respondents, returnable on 27.07.2022. Till then operation of the orders shall stand stayed in terms of prayer clause 'C' till the next date.

5. Learned A.G.P. waives service for the respondent Nos. 2 and 3.

(MANGESH S. PATIL, J.) mkd/-