ANANDA RAGHO PURI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition arises out of the judgment and order passed by the learned Member, Maharashtra Revenue Tribunal (MRT) in Appeal No. 12/A/2022/H dtd. 25/1/2023. The learned Member by way of impugned judgment dismissed the appeal. The judgment and order passed by the learned Additional Collector, Hingoli dtd. 16/3/2022 is confirmed by which application of the respondents came to be allowed. It is directed to learned Tahsildar to give possession of land Survey No. 38 to the petitioners as protected tenants.

(2.) The dispute revolves around the tenancy rights and eviction proceedings under Sec. 98 of the Hyderabad Tenancy and Agricultural Lands Act, 1950 (hereinafter referred to as "Hyderabad Tenancy Act"). There is checkered history to this litigation. The parties are litigating since last more than 60 years. In the meantime, various proceedings have taken before the Revenue Court which reached even till this High Court. The petitioners claim their right as a tenant and are fighting for the same. The respondent Nos. 2 to 6 - landlords had started proceeding for restoration of possession under Sec. 98 of the Hyderabad Tenancy Act. The dispute is in respect of land Survey No. 38 Gat No. 189 admeasuring 9H 20R from village Godankheda, Taluka Sengaon, District Hingoli.

(3.) The facts of this case in short are as below :