GANGABAI RAMESH ITANKAR Vs. BUZURKAR RAM MANDIR TRUST

JUDGEMENT

(1.) This writ petition challenges the order passed by the Maharashtra Revenue Tribunal, Nagpur Bench, Nagpur in revision Tenancy Case No.A75 of 1995.

(2.) The facts giving rise to this writ petition are as follows :

(3.) I have heard the learned counsel for the petitioner as well as the respondent.