BALAJI DEVJI KURUP Vs. LAXMAN SONBA RANE

JUDGEMENT

(1.) THIS is a petition filed under Article 227 of the Constitution challenging the order of Maharashtra Revenue Tribunal, bombay in Tenancy Appeal No. 90 of 1981, decided on 2lst October, 1981.

(2.) FEW facts which are relevant for the purpose of this petition are that petitioners filed an application under Section 70 (b) of the B. T. and A. L. Act on 30th October 1975 for positive declaration that they are tenants. The learned Tahsildar rejected the application and held that petitioners are not tenants.

(3.) BEING aggrieved and dissatisfied by the aforesaid order, Revision application Tenancy A. No. 3 of 1978 was filed by the deceased petitioner. The Appeal was also dismissed.