REGENT COMPUTRONICS PVT. LTD.

DEVIDAS Appellant

V/S

BALASAHEB Respondents

Referred Judgements :-

DATTATRAYA SADASHIV DHOND VS. GANPATI RANGHU GAOLI [REFERRED TO]
ABDUL WAHED VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMA VS. NURUDDIN [REFERRED TO]
GOVIND ANANTRAO UPADHYA VS. STATE OF MAHARASHTRA [REFERRED TO]
LIMBAJI SHANKAR MUNDE VS. BHAURAO BALIRAM MUNDE [REFERRED TO]
MESAJI VS. RAMCHANDRA [REFERRED TO]

JUDGEMENT

(1.) Since, similar question of law and fact is involved in the present petitions, they were heard together and are being decided by this common judgment.

(2.) Both these petitions challenge the order passed by the Deputy Collector (L.R.), Latur in File No. 85/TNC/0/3 and order passed by Maharashtra Revenue Tribunal, Aurangabad in File No. 36/A/93/L.

(3.) For the sake of convenience facts of Writ Petition No. 739 of 1999 are taken into consideration.

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DEVIDAS Vs. BALASAHEB

Referred Judgements :-

JUDGEMENT

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