GOVIND GOMA GAIKAR Vs. GOPAL BABU PATIL

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and by consent of the parties, the Petition is heard finally.

(2.) This Petition impugns a Judgement and Order dated January 13, 2020 ("Impugned Judgement") passed by the Learned Maharashtra Revenue Tribunal ("Learned Tribunal"), which allowed a Revision Application filed by the Respondents, who are the legal heirs of Late Gopal Babu Patil (collectively, "Patils").

(3.) The Petitioners, who are legal heirs of Late Govind Goma Gaikar and Late Laxmi Govind Gaikar (collectively, "Gaikars"), contend that the land parcel falling in Survey No.78, admeasuring 0-41-0 H.R.P. in Village Ariwali, Taluka Panvel, District Raigad ("Subject Land") falls within their entitlement, having acquired it first from the Patils and later through a public process run under the Maharashtra Tenancy And Agricultural Lands Act, 1948 ("MTAL Act").