ICHALKARANJI INDUSTRIAL CO-OP ESTATE LTD. Vs. DASTAGIR ABUL BHALDAR

JUDGEMENT

(1.) By an Order dtd. 24/7/2025, "Rule" was issued in the present writ petition and by consent of both parties, since trivial issue was involved, the matter was taken up for final hearing.

(2.) The present writ petition is filed by the petitioner - The Ichalkaranji Industrial Co-operative Estate (hereinafter referred to as 'petitioner - society'), under Article 227 of the Constitution of India, thereby challenging concurrent findings recorded by 4 th Joint Civil Judge Junior Division, Ichalkaranji, by the Judgment and Order dtd. 13/6/2014 and has confirmed by the Judgment and Order dtd. 19/12/2019, passed by the District Judge - 2, Ichalkaranji.

(3.) I have heard learned counsel for both sides and with their help I have gone through the documents on record.