APPASAHEB PANDURANG YADAV Vs. APPASAHEB VIRUPAKSH TANDALE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for parties, Petition is taken up for hearing.

(2.) Petitioners challenge the Judgment and Order dtd. 12/11/2021 passed by the Maharashtra Revenue Tribunal ('MRT'), Camp Kolhapur, allowing the Revision Application filed by Respondent No.1 and setting aside the order dtd. 23/11/2020 passed by the Sub-Divisional Officer ('SDO') condoning the delay in filing Tenancy Appeal No.71/2020. The MRT has rejected the application for condonation of delay filed by the Petitioners in Tenancy Appeal No.71/2020. That Tenancy Appeal was filed by the Petitioners challenging the order dtd. 28/05/2018 passed by the Agricultural Lands Tribunal-cum-Tehsildar ('ALT'), Panhala.

(3.) Facts of the case are that Petitioners and Respondent Nos. 2 to 5 are tenants in respect of the land admeasuring 57 R of Gat No.103 and 4 Hector 10 R of Gat No.175 situated at Village Waloli, Tal. Panhala, Dist. Kolhapur. Respondent No.1 is the landlord in respect of that land.