KONDIBA DNYANU DONGALE Vs. KASHIBAI RAMRAO NIGADE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, heard finally at the stage of admission.

(2.) This petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of a judgment and order dtd. 22/2/2022 passed by the learned Member, Maharashtra Revenue Tribunal at Pune in Revision Application bearing Nos. NS/X/1/2020, NS/X/2/2020, NS/X/3/2020 and NS/X/ 4/2020 whereby the Revision Applications preferred by the petitioners came to be dismissed affirming the order dated 14 th July, 2020 passed by the SDO, Karad, Dist. Satara in Tenancy Appeal No. 88 of 2018 which, in turn, had affirmed the order dated 5 th May, 2018 passed by Tahsildar-ALT, Karad in Tenancy Case No. 222 of 2017 thereby allowing the application of the respondents/ landlords for delivery of the possession of the agricultural lands bearing Gut Nos.27/1, 29 and 30/3 (Survey No. 180, 181 and 182) situated at Mangwadi, Tal. Karad, Dist. Satara (the subject lands) under sec. 33B of the Maharashtra Tenancy and Agricultural Lands Act, 1948 (the Act, 1948).

(3.) Though the instant petition also presents a usual feature of multiple rounds of litigation before the authorities under the Act, 1948 yet, shorn of unnecessary details, the background facts can be stated as under:-