RAMDAS GOPAL PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Writ Petition, Petitioner has prayed for the following relief:

(2.) Such of the relevant facts as are necessary for adjudicating the lis between the parties in the present case are as under:-

(3.) There are three concurrent orders viz, order dtd. 31/1/2007 passed by Tehsildar, dtd. 7/1/2011 passed by SDO and dtd. 18/1/2014 passed by Maharashtra Revenue Tribunal (for short "MRT"), all 3 which are impugned in the present Writ Petition.