KACHARU B. AMBEKAR Vs. SURYABHAN BAHIRU SHELKE

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India takes exception to the judgment and order passed by the Maharashtra Revenue Tribunal, Bombay, ("MRT") in Revision Application No. Tenancy A.70/1994, dated 24th November, 1995, whereby the revision came to be allowed and the order dated 30th November, 1993, passed by the Sub Divisional Officer, Niphad Division, ("SDO"), in an application under Section 84 of the Bombay Tenancy and Agricultural Lands Act, 1948 ("the Act, 1948", for short), rejecting the prayer of the respondents for restoration of possession of agricultural lands, came to be set aside.

(2.) The controversy giving rise to the instant petition lies in a narrow compass and arises in the backdrop of following facts:

(3.) Being aggrieved by and dissatisfied with the aforesaid order of MRT, the landlord - petitioners have invoked the writ jurisdiction of this Court.