OMPRAKASH HARISHANKAR JAISWAL Vs. NARENDRA RAMKARAN DUBEY

JUDGEMENT

(1.) This case was heard on 17.10.2019 and today is fixed for delivery of order. Accordingly order is dictated.

(2.) Heard Mr. Mangal Bhandari and Mr. Mangesh M. Deshmukh, learned counsel for the petitioner; Mr. V.A. Gangal, learned counsel for respondent Nos.1 to 4; Mr. S. H. Kankal, learned AGP for respondent Nos.6 to 8; and Mr. Ashok T. Gade, learned counsel for respondent Nos.9 to 24.

(3.) By filing this petition under Articles 226 and 227 of the Constitution of India, petitioner seeks quashing of order dated 24.04.2012 passed by respondent No.7 dismissing the tenancy appeal filed by the petitioner as well as the order dated 03.08.2012 passed by the Maharashtra Revenue Tribunal, Mumbai rejecting the revision petition filed by the petitioner; and further seeks a direction to the State respondents, more particularly, respondent Nos.7 and 8 to condone the delay in filing the tenancy appeal and thereafter to hear and decide the tenancy appeal on merit.