COMMUNIDADE OF CHORAO Vs. ANANT MAHADEV CHODANKAR

JUDGEMENT

(1.) HEARD Shri J. Godinho, learned Counsel appearing for the Petitioner and Shri A. D. Bhobe, learned Counsel appearing for the Respondent.

(2.) THE above Writ Petition, inter alia, seeks to quash and set aside the Judgment dated 08.07.2005, passed by the learned Administrative Tribunal dismissing the revision filed by the Petitioner in Tenancy Revision Application no. 32/1997.

(3.) BRIEFLY , the facts of the case are that an application came to be filed by the Respondents for continuation of the tenancy in respect of a property wherein an Order was passed on 22.09.1988 allowing such application. Thereafter, the application for purchase was filed by the Respondent on 09.04.1996 which was allowed by an Order dated 25.06.1996 passed by the learned Mamlatdar.