PARBHATRAO Vs. ASARAM

JUDGEMENT

(1.) The Petitioner is aggrieved by the order dated 16.09.1997 passed by the Maharashtra Revenue Tribunal, Aurangabad (Respondent No.5) in the Appeal filed by Respondent No.1 under Section 6 of the Maharashtra Restoration of Lands to Scheduled Tribes Act , 1974 (for short "the Act of 1974") .

(2.) The prayers put forth by the Petitioner in clauses C, D and E read as under:-

(3.) While admitting this petition on 03.11.1998, after hearing all the sides, this Court refused interim relief to the Petitioner.