DEVAJI BHAI LADABHAI PATEL Vs. CHANDRAKANT RATILAL MEHATA

JUDGEMENT

(1.) Heard both the sides.

(2.) By this Civil Application, respondents No.2 and 3 in the Writ Petition are requesting for vacating the ad interim relief granted by the order dated 19.10.2020 staying further proceeding of Tenancy Appeal No.213 of 2018 preferred by the petitioners under Section 74 of the Bombay Tenancy and Agricultural Lands Act, 1948, impugning the order of the learned Tahsildar, Rahata dated 15.07.2013 whereby he directed deletion of their names from the revenue record of the agricultural lands.

(3.) Respondents No.2 and 3 submitted an application in the appeal and sought to intervene and requested for adding them as party respondents No.8 and 9. According to them, respondent No.1 had entered into a Memorandum of Understanding with them on 30.05.2008. Subsequently, he also entered into a Development Agreement with them and then lateron executed a General Power of Attorney in their favour. Thus, according to them, they were the necessary parties.