NARESH KESARIMAL MEHTA Vs. SHARDABAI GANESH OZE

JUDGEMENT

(1.) The Petitioners in Writ Petition No.12947 of 2015 have filed the present Writ Petition challenging the order dtd. 29/3/2016 passed by the learned President of the Maharashtra Revenue Tribunal, Mumbai. By the said order, the learned Tribunal dismissed the Revision Application filed by the Petitioners and confirmed the order dtd. 24/5/2012 passed by the Sub Divisional Officer, Panvel Sub Division, in Tenancy Appeal No. 41 of 2011. The Petitioners challenge the order dtd. 22/2/2011 passed by the A.L.T., Panvel. The said order was confirmed by the Sub Divisional Officer, Panvel Sub Division, by order dtd. 24/5/2012 in Tenancy Appeal No. 41 of 2011. In Writ Petition No. 6409 of 2018 the Petitioners are challenging the impugned order dtd. 7/3/2017 passed by the learned Member (Administrative), Maharashtra Revenue Tribunal, Mumbai, as well as the impugned order dtd. 12/5/2014 passed by the Collector, Raigad.

(2.) The Petitioners in Writ Petition No.6409 of 2018 have filed present Writ Petition challenging the order dtd. 7/3/2017 passed by the Maharashtra Revenue Tribunal, Mumbai thereby dismissing the application filed by the Petitioners seeking continuation of status quo order passed on 17/9/2014. The learned MRT observed that since after permission under Sec. 43 of the Tenancy Act, Sale Deed is executed, and main Revision is disposed of finally, the said application cannot be granted.

(3.) For the sake of convenience, facts in Writ Petition No.12947 of 2016 are being taken as lead matter.