PUNDALIK TRIMBAK SHINDE BY HEIRS PUNJABAI TRIMBAK SHINDE AND OTHERS Vs. MANJULABAI @ DURPADABAI MURLIDHAR GHADGE AND OTHERS

JUDGEMENT

(1.) By this petition filed under Art. 227 of the Constitution of India, the petitioners have impugned order passed by Maharashtra Revenue Tribunal at Bombay on 15th July 1981 in Revision Application No. 84 of 1981 and also order dated 19th May 1991 passed by Assistant Collector, Niphad Division, Nasik in Valid Case No. 108 of 1975 in the proceedings adopted under section 4 of Maharashtra Restoration of Lands to Scheduled Tribes Act of 1974.

(2.) The crucial facts required to be stated for disposal of this petition are as under :

(3.) Sec. 4 of the Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 (Maharashtra Act No. XIV of 1975) reads as under :