VISHNU SHANKARRAO GAIKWAD Vs. ANAND

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent of learned Counsel for the respective parties.

(2.) By way of the present Writ Petition, the Petitioners challenges the order dtd. 28/08/2024 passed by the learned Member, Maharashtra Revenue Tribunal, Nagpur, (hereinafter referred to as "the learned Tribunal") below Exhibit 22, in the Appeal bearing No. REV/TNC/WAR- 41/2022, whereby the preliminary objection raised by the present Petitioners to the maintainability of the aforesaid Appeal was rejected.

(3.) The Respondent Nos. 1 to 10 had filed Proceedings under Sec. 38 of the Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (hereinafter referred to as "the Tenancy Act") against the present Petitioners praying for removing the names of the present Petitioners from record as being the Tenants in respect of the lands in question.