BALU Vs. THE LAND TRIBUNAL

JUDGEMENT

(1.) This petition is filed by the landlord challenging the conferment of occupancy rights in favour of the tenant.

(2.) The undisputed facts of the case are that the land Sy.No.341 measuring 11 acres 33 guntas and land Sy.No.342 measuring 4 acres 36 guntas belong ED to one Gopal Kulkarni.

(3.) Gopal Kulkarni is stated to have issued a notice to the tenant Ramu Lad seeking for possession of Sy.No.341 and in response to the said notice Ramu Lad appears to have replied states that both he and Rasaba were in possession as tenants and they were entitled to continue as tenants.