MANOHAR DARYAJI BHISE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the Petitioner, and mrs. Wandile, the learned Assistant Government Pleader for Respondent Nos. I, 4 and 5. /

(2.) THIS petition is directed against the order dated 14th June, 1991 passed by the Maharashtra Revenue Tribunal, Nagpur, by which the maharashtra Revenue Tribunal dismissed the petitioners' appeal and confirmed the order of the Additional Tahsildar restoring the whole land purchased by the petitioners to the respondent tribal.

(3.) THE field survey No. '12 admeasuring 5. 75 acres was purchased by the petitioner No. 1 along with his brother from the respondent No. 2 for valuable consideration of Rs. 3,000/- vide sale deed dated 15-4-1967.