MR. ASHWIN ARVIND SANGHAVI Vs. BHARAT KONDU PINGALE

JUDGEMENT

(1.) Heard Mr. Warunjikar for the petitioner.

(2.) The challenge in this petition is to the judgment and order dated 28th May 2012 made by the Maharashtra Revenue Tribunal (MRT) dismissing petitioner's Revision Application No.133 of 2010 and confirming SDO's judgment and order dated 29 th July 2002.

(3.) The property, which is the subject matter of this petition, bears Survey Nos.22 and 23 of village Tungrali, Tal. Mawal, Dist. Pune admeasuring about 36,600 sq. mtrs. (said property). There is no dispute that the said property was originally owned by Shri Mahadeo Chintaman Wadekar. The survey records from the year 1930-31 up to 1962-63 indicate that the said property was under cultivation by tenants.