AKKABAI BAPURAO POWER Vs. LAHU VITHU KURNE

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned Counsel for the respondents.

(2.) Both the petitions can be disposed of by passing a common order since the parties in both the petitions are same and the petitioners in both these petitions are challenging the order passed by the MRT in Revision Application nos. MRT-KP-14/1986 and MRT-KP-15/1986 whereby by the said judgment and order, the Tribunal was pleased to set aside the order passed by the lower authorities and directed the trial Court to fix the purchase price.

(3.) It is necessary to give a brief background of this case since the chequered history in respect of this litigation is that one Muktabai w/o Bhaurao jadhav was the owner/landlady of agricultural lands situated at Village Khadule bearing Survey No. 23 admeasuring 2 acres 4 gunthas and Survey No. 24 admeasuring 4 acres situated at village Mukteshwar, both in Taluka gaganbawda. The petitioner No. 1 is a daughter of landlady.