SHIAVJI GANPATI KALE Vs. DHONDIRAM NAMA DIKLE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(2.) By the present petition, the Petitioner is aggrieved by the order dtd. 25/5/2017 passed by the learned Deputy Collector (Land Reforms), Osmanabad in Case No.2015/sa-Pra-Bhsu-Kawi-152, whereby the appeal filed by the Respondent came to be allowed and the order dtd. 22/1/2020 passed by the learned President, Maharashtra Revenue Tribunal, Mumbai in Case No.44/B/2017/O, whereby the revision application filed by the Petitioner came to be dismissed.

(3.) It is the case of the Petitioner that his father, Ganpati, was a protected tenant of the suit land bearing Survey No.27/A, admeasuring 18 Acres 37 Gunthas, situated at Village Tandulwadi, Taluka Kallamb, District Osmanabad. He was a tenant prior to 1951. In the year 1962, the Tahsildar prepared the tenancy register under the Hyderabad Tenancy and Agricultural Lands Act, 1950 (for short "Tenancy Act"), wherein the name of the Petitioner's father was recorded as a protected tenant. The Petitioner's father expired on 4/9/1973 and thereafter the Petitioner claims to have succeeded to the tenancy rights as a protected tenant.