SHRI. TUKARAM Vs. DNYANESHWAR

JUDGEMENT

(1.) By this petition, the petitioner has put forth prayer clause 10B as under :

(2.) By the order dated 24/10/2001, this Court heard the learned Advocates, the petition was admitted and interim relief in terms of prayer clause 'C' was granted. The said order reads as under :

(3.) The petitioner had prayed in Clause (C) for staying the judgment of the Maharashtra Revenue Tribunal, Pune dated 19/03/1999 delivered in Revision No. MRTSHIV2/ 95, by which, the judgment of the Sub Divisional officer, Sangamner was quashed and set aside.