SHRIPATI GUNDU NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable with the consent of counsel appearing for the parties and petition is being heard finally.

(2.) This writ petition takes an exception to the impugned order dated 04th August 2017 passed by Ld. Maharashtra Revenue Tribunal, Pune in Tenancy Revision ApplicationNo. 25 of2010, KP/I/1/2012and KP/II/1/2012.

(3.) The dispute in the present case arises out of theProceedinginitiatedunder Section 32-G of the Maharashtra Tenancy andAgricultural Lands Act (hereinafterreferredtoas "theSaid Act")by the respondents i.e. landlord, in respect of land bearing Survey No. 102 Gat No. 395 admeasuring 5H-26R situated in Village-Mendholi, Tal. Ajra, Dist. Kolhapur. It is the case of thepetitioner that, the respondents categoricallyadmitted thepredecessors of the petitioners were cultivating thesuitproperty as tenants on the tillers day i.e. 01.04.1957, and the said application further states that the landlords have no objections if the tenants are ready and willing to purchase the property. Notices of the said proceeding were never issued to the petitioner. The respondent landlords perpetrated fraud upon the Revenue Officers by signing on behalf of the petitioners and his other co-sharers.