SHANKARRAO SAKHARAM ADHAV Vs. PRAKASH NILKANTH JOSHI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) Since in both petitions the common issue was involved and the respondent is common; hence, taken up for disposal together.

(3.) In Writ Petition No.13268 of 2018, the petitioner has impugned the order of the learned Member, Maharashtra Revenue Tribunal, Aurangabad passed in Case No.17/B/2016/Ahmednagar dtd. 24/9/2018. In Writ Petition No.13265 of 2018 has impugned the order of the Hon'ble Member, Maharashtra Revenue Tribunal, Aurangabad in Case No.16/B/2016/Ahmednagar dtd. 24/9/2018. The petitioners in both cases were tenant and respondent no.1 was the landlord.