MAROTI MAHADEO DEOSTHAN Vs. MADHUKAR

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the rival parties.

(3.) The subject matter of challenge in the present writ petition is a judgment and order dated 03/06/2016 passed by the Maharashtra Revenue Tribunal, whereby Revision Application filed by respondents No.1 to 3 has been allowed, thereby setting aside order of the Sub Divisional Officer and restoring order of the Tahasildar. The respondents No.1 to 3 claimed relief under the provisions of Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) Act 1958, on the basis that their predecessor Sahadeo Wankhede was a tenant and in possession of land belonging to the petitioner as on 01/04/1963 (Tiller's day).