JIJABAI DINKAR JADHAV Vs. HARIBHAU RANGNATH KULKARNI

JUDGEMENT

(1.) Heard Shri Karandikar for the petitioner, Shri Palsuledesai for the respondent and Shri Rayrikar, learned A. G. P. for the State.

(2.) This petition takes exception to the judgment and order of learned Maharashtra Revenue Tribunal ("Tribunal" for short) dated 13th January 1999 passed in review application being case No. MRT/NS VIII 1 96 thereby allowing review application filed by respondent seeking review of order dated 12th February 1996 passed by the Tribunal in Revision Application No. MRT NS VIII 7 94.

(3.) The facts giving rise to the present petition are as under: