SHRIPAD YESHWANT KULKARNI Vs. MAHADEO SHANKAR JADHAV

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the petitioner and the learned Counsel appearing on behalf of respondents.

(2.) The petitioner is challenging order passed by the authorities below whereby the petitioner's application for possession of the land which he has filed under section 29 read with section 14 and section 25 of the Bombay Tenancy and Agricultural Lands Act, 1948 (hereinafter referred to as "B.T. & A.L. Act") was rejected.

(3.) Brief facts which are relevant for the purpose of deciding this Petition are as under: