RAMCHANDRA N TANDEL Vs. PERSEVAL JOSEPH PEREIRA

JUDGEMENT

(1.) THIS petition takes exception to the judgment and order passed by the M.R.T. in the matter of TEN.A. 112 of 1987 dated 11.11.1987 by which the revision application preferred by Respondent No.1 was allowed by M.R.T. for setting aside the judgment and order passed by the Asst. Collector, Panvel by which Tehsildar and A.L.T. Uran was directed to allow the application filed by the present petitioner dated 6.4.1984 and to treat it as a regular suit and to try it in view of provisions of section 70 (b) of the Bombay Tenancy and Agricultural Lands Act, 1948 (hereinafter referred to as the Act for convenience).

(2.) FOR understanding the matter few facts need to be stated which are as mentioned hereunder:

(3.) THE Tahasildar, Uran rejected the said application by his order dated 22.8.1984 when the present writ petitioner was represented by his Pleader. While passing that order, Tahasildar, Uran has considered the reply filed by Perseval Joseph Pereira through his Pleader. It means both, the writ petitioner and Persaval Joseph Pereira, were represented by their respective Pleaders.