VIJAY PRAHLAD UMALE Vs. LAXMIKANT RANGANATH WADODKAR

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of the parties.

(2.) In Writ Petition No.1839/1993, this Court delivered judgment on 18.6.2007, allowing the writ petition thereby this Court quashed the order dated 12.1.1993, passed by the Maharashtra Revenue Tribunal, Nagpur and restored the order dated 6.11.1989, made by Sub Divisional Officer, Jalgaon (Jamod) with costs of Rs.10,000/- and with further direction to deliver the possession to the original petitioner - landlord within a period of four weeks.

(3.) The review applicants claiming to be the tenants, filed this review petition and since Advocate Shri S.R. Deshpande for the applicants argued that the said judgment, dated 18.6.2007, was contrary to the Supreme Court judgment in the case of Ramchandra Keshav Adke (Dead) by Lrs. ...Versus...Govind Joti Chavare and others, reported in AIR 1975 Supreme Court 915 as well as full Bench decision of this Court in the case of Madhao Tatya Sonar...Versus...The Maharashtra Revenue Tribunal, at Nagpur and others, reported in AIR 1971 Bombay 106 and another judgment of the Division Bench of this Court in the case of Jairam s/o Krishnas Mali (Sonune)...Versus...Digambar Gopinath Sutar (dead) through Lrs., reported in 2008 (2) Mh.L.J. 523 but in consonance with Division Bench judgment in Letters Patent Appeal No.38/1984, (Krishnabai Babarao Wasankar and others...Versus...The State of Maharashtra) decided on 12.12.1986, this Court stayed the said judgment dated 18.6.2007 and decided to hear the review petition.