SHANKAR SHRIPAD LATKAR Vs. DATTATRAYA HARIBHAU BORAWAKE

JUDGEMENT

(1.) Heard Mr. Anil Anturkar, learned Senior Advocate for Petitioners in WP No.4492 of 1988 and Respondents in WP No.2523 of 1991 and WP No.2520 of 1991 and Mr. Dilip Bodake, leanred Advocate for Petitioner in WP No.2523 of 1991 and WP No.2520 of 1991 and Respondent in WP No.4492 of 1988.

(2.) Writ Petition No.4492 of 1988 has been filed by Shankar Shripad Latkar and others (for short "landlord") against the judgment and order dtd. 21/1/1988 passed by the Maharashtra Revenue Tribunal, Pune (for short "MRT") in MRT Revision Case No.328 of 1985.

(3.) Writ Petition No.2523 of 1991 has been filed by Dattatraya Haribhau Borawake Ors. (for short "tenant") against the same judgment.