GAURISHANKAR MOHANLAL VYAS Vs. IMAMSAHEB ISMAIL SAHEB

JUDGEMENT

(1.) This Review Application has been filed by the applicant seeking review of the judgment and order passed by this Court in Writ Petition No. 1980 of 1998. Writ Petition No. 1980 of 1998 was filed under Article 226 and 227 of the Constitution of India, challenging order passed by Maharashtra Revenue Tribunal, Aurangabad, (hereinafter referred to as 'MRT' for brevity) in case No. 27/13/92 confirming the order dtd. 22/1/1992 in case no. 89/TNC/4/18 passed by Deputy Collector, Latur.

(2.) The present matter emerged from interwoven set of proceedings, involving various parties and decisions rendered by the Civil Court, High Court, Revenue Authorities and the Hon'ble Supreme Court. The factual matrix relevant for present Review Application is noticed as under :

(3.) After hearing the parties at length this Court in Writ Petition No. 1980 of 1998 has framed points for consideration which reads as under :