YASHWANT PANDHARINATH BAGAL Vs. WAMAN RAGHUNATH INAMDAR

JUDGEMENT

(1.) BY this petition filed under Article 227 of the Constitution of India, the petitioner tenant has impugned order dated 31st March, 1981 passed by the Maharashtra Revenue Tribunal, Pune (respondent No. 2 herein), in Revision Case No. MRT-NS-III. 2/80 (TNC-B-103/80) and has sought restoration of the appellate order dated 30th January, 1980 passed by the Assistant Collector, Phaltal Division, Phaltal, District Satara, in Tenancy Appeal No. 25 of 1978, which order was set aside by the Tribunal (respondent No. 2 herein) in revision.

(2.) THE crucial facts which are required to be stated for disposal of this petition are summarised as under :---

(3.) SMT. Gokhale, the learned Counsel for the respondent No. 1-landlord, has raised the following contentions at the hearing of this writ petition :---