DATTATRAYA VASUDEV Vs. GHAMA CHAVADAS

JUDGEMENT

(1.) By way of present petition, the petitioner challenges the orders passed by the learned Sub-Divisional Officer, Jalgaon dated 15/1/1986, thereby allowing the revision application filed by the respondent and setting aside the order passed by the Tahsildar, Yaval dated 10/11/1982 and the order passed by the learned Member, Maharashtra Revenue Tribunal dated 17th October, 1989, thereby dismissing the revision filed by the petitioner.

(2.) Facts in brief, leading to the present petition are as under :-

(3.) Shri Dixit, learned Senior Counsel appearing on behalf of the petitioners submits that both the learned Assistant Collector, so also, the Maharashtra Revenue Tribunal, have grossly erred in reversing the order passed by the Tahsildar. It is submitted that as a matter of fact,the revision itself was not tenable inasmuch as, specific remedy of appeal by way of Section 74 is provided. It is further submitted that the learned member of the MRT also has not taken into consideration the provisions of law and has passed an order dismissing the revision. He has relied upon the judgment of the Apex Court in the matter of " Rajaram Mahadeo Paranjape Vs. Aba Maruti Mali and others" reported in AIR 1962 SC 753.