KALURAM PURSHOTTAM SHETH Vs. PANDURANG LALA MARCHANDE

JUDGEMENT

(1.) Heard Mr.S.S. Patwardhan for the petitioner and Mr.A.P. Ranade holding for Mr.Karandikar for the respondent.

(2.) The challenge in this petition is to the following judgments and orders :

(3.) By the judgment and order dated 31st January 1987, Tahasildar has allowed the respondent's (tenants) application under Section 32G of the Maharashtra Tenancy and Agriculture Lands Act, 1948 (Tenancy Act). The judgments and orders dated 29th March 1993 and 29th February 1996 dismissed the petitioners (landlords) Appeal and Revision against Tahsildar's judgment and order dated 31st January 1987. This means that concurrently, three authorities, have held against the petitionerlandlord.