SOPANA BALA KADAM Vs. VIJAY HARISHCHANDRA KHAIRE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned counsel appearing for parties, the Petitions are taken up for final disposal.

(2.) These Petitions challenge order dtd. 30/1/2016 passed by the Maharashtra Revenue Tribunal, Pune (MRT) by which the MRT has allowed revision filed by the Respondents (Revision Application No. P/VIII/3/2011) and has set aside order dtd. 14/7/2011 passed by the Sub Divisional Officer, Baramati (SDO) declaring that land bearing Gat Nos.28/1, 28/2, 28/3 and 28/4 admeasuring 18 Acres, 21 Guntha has been purchased by Petitioners and fixing its purchase price. Petitioners accordingly seek restoration of SDO's order dtd. 14/7/2011 to the extent of land bearing Gat Nos.28/1, 28/2, 28/3 and 28/4. Order dtd. 30/1/2016 is also challenged by the Petitioners to the extent it rejects their own revision (Revision No. P/IX/1/2011) in which they had challenged SDO's order dtd. 14/7/2011 to the extent of denial of tenancy rights in respect of land bearing Gat No.31. Accordingly, Petitioners seek declaration of their tenancy in respect of land bearing Gat No.31 as well and its purchase by fixing the price under Sec. 32G of the Maharashtra Tenancy and Agricultural Lands Act, 1948 (Tenancy Act ).

(3.) Following two lands at Village-Pilanwadi, Taluka-Daund, District-Pune are subject matter of present Petitions: