VITTHAL MARUTI BULUNGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Petition under Article 227 of the Constitution of India, the Petitioner has questioned correctness of Judgment and Order dated 29th December, 1999 passed by the learned Member of Maharashtra Revenue Tribunal, Pune, (MRT, Pune) in Revision Application No. MRT NSII4/92 (B-22/92) confirming the Orders passed by the two Revenue Authorities below it.

(2.) Heard Smt. Mogre, the learned counsel for the Petitioner, Smt. Nimbalkar, the learned AGP for the Respondent-State. Respondent Nos.2-A to 2-C are absent, though duly served.

(3.) The admitted facts on record in nutshell can be stated as under:-