GITABAI NAMDEV JADHAV Vs. KISAN TULSIRAM AWARE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties heard finally.

(2.) The petitioners take exception to a judgment and order dtd. 9/2/2021 passed by the learned President, Maharashtra Revenue Tribunal, Mumbai, in Tenancy Revision - NSK No.193 of 2017, whereby the revision application preferred by respondent Nos.1a to 1e came to be allowed by setting aside the order dtd. 23/3/2015 passed by the Agricultural Land Tribunal ("ALT") and Tahsildar, Igatpuri holding that respondent Nos.1a to 1e are not the tenants, and the order dtd. 8/6/2017 passed by the Sub-Divisional Officer, Igatpuri, in Tenancy Appeal No.5 of 2015, affirming the aforesaid order of the ALT. The Maharashtra Revenue Tribunal ("MRT") thus held that respondent Nos.1a to 1e were the tenants of the agricultural land bearing Gat No.296 situated at village Mukane, Taluka Igatpuri ("the subject land").

(3.) Background facts leading to this petition can be stated in brief as under: