DEVIDAS SITARAM GOLE Vs. PURUSHOTTAM BALKISANJI MANTRI

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the learned Single Judge of this Court in Writ Petition No.1719/1992 thereby allowing the writ petition filed by the respondents No.1 to 4 herein, the appellants have approached this Court.

(2.) The facts in brief giving rise to the present appeal are as under:-

(3.) Heard Mr. S.R. Deshpande, learned counsel for the appellants/tenants and Mr. A.M. Deshmukh, learned counsel for the respondents no.1 to 4/landlords.