DWARKABAI DATTU PATIL Vs. PADMAJA ANANT JOSHI

JUDGEMENT

(1.) By the Present Writ Petition, the Petitioners have prayed for the following relief:-

(2.) Admittedly all three orders, passed by the Agricultural Lands Tribunal (for short "ALT "), Sub Divisional Officer (for short "SDO ") and Maharashtra Revenue Tribunal (for short "MRT ") are concurrent orders passed against Petitioners. Petitioners are tenants / successors of the tenants in respect suit property namely agricultural land bearing Gat No. 1163 admeasuring 1 Hector 82 Ares and situated at Village Sidhnerli, Taluka Kagal, District Kolhapur (hereinafter refereed as "said land "). Respondent No. 1 is the landlord whereas Respondent No. 2 is the original tenant.

(3.) Such of the relevant facts necessary for determining the controversy in the present Petition are as under:-