UTTAM BABURAO MATRE Vs. SATYANARAYAN RAMJEEVAN MALPANI

JUDGEMENT

(1.) THE petitioners, who are the tenants, have filed this petition challenging the orders of termination of tenancy and possession, passed against them in the proceedings under Section 28 read with 32 of the Hyderabad Tenancy and Agricultural Lands Act.

(2.) THE respondent-landlord had filed application under Section 32 read with Section 28 of the Hyderabad Tenancy and Agricultural Lands act, for possession on the ground of three defaults committed in payment of rent by the petitioners. The Additional Tahsildar granted the application of the landlord for possession of the land and also for payment of rs. 675, as arrears of rent. The order of the Additional Tahsildar is confirmed in appeal by the Deputy Collector and also in revision by the revenue Tribunal.

(3.) THE concurrent findings of fact are challenged in the present writ petition by the tenants.