BALKRISHNA DADOBA YEDEKAR Vs. SANGLI MUNICIPAL COUNCIL

JUDGEMENT

(1.) The papers of Writ Petition No.3102 of 1995 were permitted to be reconstructed. Writ Petition No.10925 of 2017 was admitted vide order dtd. 21/2/2024.

(2.) This Court vide order dtd. 25/6/2013 observed that there was mis joinder of causes of action as Writ Petition No.3102 of 1995 challenged the order of Assistant Judge, Sangli in Civil Appeal No.435 of 1969 reversing the order passed by the Civil Judge, Junior Division, Sangli recording compromise decree dtd. 17/9/1958 and also the order of the Maharashtra Revenue Tribunal [for short 'MRT'] dtd. 23/3/1995 under Maharashtra Tenancy and Agricultural Lands Act, 1948 [for short 'Tenancy Act']. This Court permitted the Petitioners to file an independent Petition to challenge the order of MRT and retained the challenge to the Civil Court order in Writ Petition No. 3102 of 1995. Subsequently Writ Petition No. 10925 of 2017 came to be filed. Common submissions were advanced and the Petitions are being disposed of by this common judgment.

(3.) There is a chequered history to this litigation which has commenced way back in the year 1952 leading to several rounds of litigation between the parties which is set out hereinafter briefly.