(1.) Heard learned Counsel for the respective parties.
(2.) This petition is directed against the judgment and order passed by the learned Member, Maharashtra Revenue Tribunal, Aurangabad ("MRT"), in Appeal NO.121/A/96/Nanded dated 26.11.1987.
(3.) Respondents 1 and 2 had filed an application bearing No. 85/TNC/98/CR-15 before learned Deputy Collector (Land Reforms), Nanded under Section 98 of the Hyderabad Tenancy and Agricultural Lands Act, 1950 ("Act of 1950") for eviction of the present petitioners. It came to be rejected on 13.4.1986.