NIMBA BULA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for respective respondents.

(2.) At the oral request of counsel for the petitioner, the following words are permitted to be deleted from prayer clause (a) "and LRC.TRB.6 of 1990". Amendment to be carried out forthwith.

(3.) This writ petition takes exception to the judgment and order dated 26-3-1991 passed by the Member, Maharashtra Revenue Tribunal, Bombay camp at Dhule in LRC. TRB C 1/1988 along with the Appeal No. LRC.TRB.6 of 1990.