RAMBHAU NARAYAN DHOK Vs. NANDKUMAR MADHUKAR THAKARE

JUDGEMENT

(1.) Heard elaborately. Rule was made on 11.1.2001.

(2.) The writ petitioner (for short tenant) feels aggrieved by the orders of learned Tahsildar, Karanja; S.D.O. Murtijapur and Maharashtra Revenue Tribunal (for short MRT), dated 27.3.1996, 27.3.1997 and 10th November, 1998, respectively.

(3.) The petitioner was a tenant of 1951 -52 of an area admeasuring 8 hectare and 40 R, being land Survey No. 98, situated at village Donad Bk., Tq. Karanja, Distt. Akola. From the said land, area to the extent of half portion was restored to the landlady by virtue of orders dated 9.12.1977, recorded by the learned Agricultural Lands Tribunal, Murtizapur, which has reached finality and consequently there was division of the agricultural field.