SUNITA VILAS GAVALI Vs. BALWANT SHANKAR GADAVE

JUDGEMENT

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

(2.) Petitioners have challenged the impugned order passed by the Maharashtra Revenue Tribunal, Kolhapur (for short "MRT ") in Revision Proceedings upholding the Sub-Divisional Officer 's (for short "SDO ") order in Tenancy Appeal and seek restoration of the Teshildar and Agricultural Lands Tribunal's (for short "ALT ") order dtd. 30/5/1988. According to the Petitioners, this case is squarely covered by the amended provisions of Sec. 32-K(3), Sec. 32-M read with Sec. 32-P of the Bombay Tenancy and Agricultural Lands Act, 1958 (for short "the said Act ") and in that view of the matter, considering the facts and circumstances, the impugned orders are bad in law.

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