NAMDEO VISHWNATH UMALE Vs. COMMISSIONER

JUDGEMENT

(1.) Rule. By consent of the parties, Rule is made returnable forthwith. Heard learned counsel for the parties.

(2.) By order dated 15.01.2007, Sub Divisional Officer, Balapur in Proceeding TNC-120/Borala/12/2001.2002 filed by respondent No.3 under Section 120 of the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 directed the petitioner to hand over possession to respondent No. 3 within a period of two months.

(3.) The petitioner, being aggrieved, preferred revision before the Commissioner, Amravati Division, Amravati being Revision No. TNC/59(2)/Borwakdi/2007 under Section 111 of the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act. The petitioner also filed separate application for stay of the above said order passed by the Sub Divisional Officer. The leaned Divisional Commissioner, however, on 04.04.2002 passed the following order, .Stay is not granted at the moment. Fix up for hearing for stay as well as final hearing..