BHAGWAT BUASAHEB PHUNDE Vs. RAMA SRIHARI GHULE

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard both sides by consent for final disposal.

(3.) Instant petition challenges order dated 21st May, 2020 passed by Tahsildar under Section 5(2) of the Mamlatdar 's Courts Act, 1906 and order dated 3rd March, 2021 passed in RTS Revision No. 68/2020 under Section 23(2) of the Mamlatdar 's Courts Act ( 'Act ' for short), passed by the Sub-Divisional Officer, Pathardi Division, Pathardi.