PRADIP VASUDEO EKBOTE Vs. SHANTARAM MOTIRAM GATKAL

JUDGEMENT

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

(2.) The Writ Jurisdiction of this court under Article 227 of the Constitution of India is invoked against the common order dated 22nd March, 2013 passed by the learned President of the Maharashtra Revenue Tribunal, by which order, the Revision Applications being Revision Application Nos. 11B of 2012, 12B of 2012 and 13B of 2012 and 14B of 2012, came to be dismissed and resultantly the order passed by the Subdivisional Officer in Tenancy Appeal Nos. 18 of 2010 to 21 of 2010 came to be confirmed.

(3.) The facts necessary to be cited for an adjudication of the above Petitions can be stated thus: