MADHUKAR DAMODAR PAWAR Vs. MADAN PURSHOTTAM PANDKAR

JUDGEMENT

(1.) THIS petition, by tenants, is directed against the order of the Sub-Divisional Officer, Baramati dated 25th August, 1987 by which the Sub-Divisional Officer has dismissed the petitioners/tenants application for setting aside the execution proceedings.

(2.) IT is not necessary to narrate all the facts of the case. The relevant facts are that after several stages of litigations on 16th July, 1971 the application of the respondent No. 1 landlord for eviction of the petitioner under section 31 of the Bombay Tenancy and Agricultural Lands Act was allowed.

(3.) IT appears that the respondents father Purshottam Pandkar made persistent attempts for obtaining possession of the suit land in pursuance of the order of the Maharashtra Revenue Tribunal. Apparently, after a long period of time the Tahsildar, issued a letter dated 19th December, 1986 and the Circle Officer, Walha, issued an order dated 22nd December, 1986 calling upon the petitioners to deliver possession to the respondent.