M.S.Karnik, J
1. Heard learned counsel for the parties.
2. The Respondent Nos.1 to 11 fled an application under Section 5 of the Mamlatdar's Courts Act, 1906 ('the said Act' for short) before the Tahsildar.
The Respondent Nos.1 to 11 contended that on the eastern side of the suit feld of the Petitioner is a road which was being used to approach their suit
felds for long number of years. The Petitioner created obstruction in the user of the said road and accordingly the application was fled by the
Respondent Nos.1 to 11 for removal of the obstruction.
3. The Tahsildar after hearing all concerned, held that there is no road on the eastern side but in fact there is a road on thewestern side of the suit feld
of the Petitioner. The Respondent Nos.1 to 11 were granted permission to use the said road which is on the western side of the suit feld of the
Petitioner.
4. A revision came to be fled before the Sub-Divisional Ofcer (SDO) by the Petitioner against the order passed by the Tahsildar. The SDO remanded
the matter back to the Tahsildar for the reasons mentioned in the impugned order.
5. Learned counsel for the Petitioner is aggrieved by the order passed by the SDO. According to him, the order passed by the Tahsildar calls for
interference. He invited my attention to the application which claims that the Respondent Nos.1 to 11 have a right of way on the road which is on the
eastern side of the suit feld of the Petitioner. He therefore submits that the Tahsildar did not have jurisdiction then to grant a right of way on the
western side road which was well beyond the jurisdiction of the Tahsildar as that was not the relief claimed in the application. He further submits that
the SDO ought not to have remanded the matter back to the Tahsildar and that too in the Revision which was fled by the Petitioner against the order
of the Tahsildar. According to him, the Revision ought to have been allowed as the only issue for consideration was whether the relief granted by the
Tahsildar is beyond the scope of the relief prayed for in the application made by the Respondent Nos.1 to 11.
6. There is some substance in the contention of learned counsel for the Petitioner. The SDO remanded the matter back to the Tahsildar. Apart from
the reasons recorded in the order of remand, the SDO has referred to the report dated 10.12.2016 of the Tahsildar which mentions about the existing
road on the eastern side over which the obstruction was made. In the submission of learned counsel for the Petitioner even this report referred to by
the SDO is prior to the fling of the application under Section 5 of the said Act and therefore, could not have been the basis for a remand.
7. Learned counsel for the Respondent Nos.1 to 11 submitted that they had also challenged the order of the Tahsildar by fling the Revision before the
SDO. The SDO on the basis of the remand order passed in the Revision fled by the Petitioner did not entertain the said Revision and consequently
opined that the Respondent Nos.1 to 11's case would be covered by the order passed in the Petitioner's Revision and it would be open for the
Respondent Nos.1 to 11 to appear before the Tahsildar and make out their case. Learned counsel for the Petitioner submitted that even the Revision
before the SDO was fled by the Respondent Nos.1 to 11 only after the notices were issued by this Court in the present Writ Petition. He submitted
that the copy of the order dated 05.12.2018 passed by the SDO produced by Respondents appears to be doubtful. He submitted that the attempt on
the part of the Respondent Nos.1 to 11 in fling the Revision Application at such a belated stage before the SDO is mischievous and only with a view
to get the beneft of the order passed by the SDO in the Petitioner's Revision which otherwise they are not entitled to.
8. Having gone through the order passed by the SDO, though the order remanding the matter back to the Tahsildar is fled in the Revision fled by the
Petitioner, I do not propose to interfere with the said order in the exercise of the writ jurisdiction under Article 227 of the Constitution of India. I have
gone through the order passed by the Revisional Authority. The Revisional Authority noted the report dated 10.12.2016 of Nayab Tahsildar which
states that there was a road in existence on the eastern side on which the Petitioner has put up obstructions. The said Report was not considered at all
by the Tahsildar apart from the other reasons in support of the remand. The controversy in the present Petition is whether there was a road in
existence used by the Respondents on the eastern side of the suit feld. Though belatedly, and may be after the Writ Petition is fled, nonetheless, the
Respondent Nos.1 to 11 did approach the Revisional Authority by fling an independent Revision challenging the order passed by the Tahsildar. The
SDO has not entertained the Revision in view of the order passed by him in the Petitioner's Revision remanding the matter back to the Tahsildar.
9. In this view of the matter, I do not propose to interfere with the impugned order, as it is open for the Tahsildar to decide the application on merits, as
what has been done by the Revisional Authority is to direct the Tahsildar to decide the Section 5 Application after taking into consideration all the
documents and materials on record.
10. The Tahsildar to decide the Section 5 Application on its own merits and without being infuenced by any observations made by the SDO or by me
in this order.
11. Keeping all contentions open, the Writ Petition is disposed of.
