YUNUSKHA MAHEMUDKHA GOLANDAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties heard finally.

(2.) By the present petitions, the petitioners are challenging the eviction notices dtd. 27/05/2022, issued by respondent No.3 ' Municipal Council, Ahmedpur, directing petitioners to vacate their premises within seven days.

(3.) It is the case of the petitioners that they were given vacant land on lease between years 1985-1991. The petitioners constructed tenements on it. In the year 1997, respondent No.3 Municipal Council had issued a notice of eviction to the petitioners to vacate the leased land within a period of ten days of the notice. The said notices were challenged by the petitioners by filing civil suits, for perpetual injunction before the Court of Civil Judge Senior Division, Ahmedpur. The said suits were decreed and the defendant i.e. the Ahmedpur Municipal Council, Ahmedpur was restrained from causing obstruction and interfering with the petitioners leased land without taking recourse to law. Thereafter, there was no action on the part of the Municipal Council and the petitioners continued to be in possession of the leased land by paying rent until the present similar notices being issued by the Municipal Council dtd. 27/05/2022.