RAJHANS R VHATKAR Vs. RAJARAM SHIVAJI POL

JUDGEMENT

(1.) These petitions under Article 227 of the Constitution of India were heard together and can be conveniently disposed of by a common judgment as both the petitions have their genesis in the jural relationship between the deceased petitioner and respondent as landlord and tenant.

(2.) Though the litigation has a chequered history of almost 45 years, with more than a dozen proceedings, the background facts, necessary for the determination of these petitions, can be summarized as under :-

(3.) Being aggrieved by the judgment and order of the appellate authority, the respondents approached the Maharashtra Revenue Tribunal (MRT) by invoking its revisional jurisdiction. The MRT, by judgment and order dated 21st April 1984, in Revision No. TRA-KP-221/1983, was persuaded to set aside the order passed by the appellate authority and restore the order passed by Tahsildar & ALT holding the respondent to be a tenant of the suit land.