PANDHARINATH Vs. CHAITANYA KASHINATH PATIL

JUDGEMENT

(1.) These are the connected Writ Petitions between the same parties in respect of the same suit property and therefore taken together for discussion and decided finally with consent at admission stage.

(2.) By way of this Writ Petition, the petitioner is challenging the order dated 24.08.2018 passed by learned Member (Administrative), Maharashtra Revenue Tribunal, Aurangabad Bench, Aurangabad in Revision No. 76/B/2002/Jalgaon dismissing the same and confirming the judgment and order dated 31.08.2002 passed by the Sub Divisional Officer, Bhusawal in Appeal No. 5 of 2001 so also the order passed by the Tahsildar in Tenancy Case No. 3. of 1996 dated 27.06.2001.

(3.) Brief facts giving rise to these two Writ Petitions are as follows: