PANDURANG JIWAJI APTE Vs. GANU DHONDI TAMBEKAR

JUDGEMENT

(1.) IN all these petitions, the petitioners have challenged the common judgment and order passed by the Maharashtra Revenue Tribunal, Kolhapur dated 23-4-1981 in Revision Applications No.MRT-KP-328/79 with MRT-KP-334/79; MRT-KP-330/79 with MRT-KP-331/79 and MRT-KP-332/79 with MRT-KP-333/79. The petitioners are the heirs of deceased Jiwaji Shrirang Apte who is owner of the suit land who died some time in the year 1962. The respondents are the tenants in respect of the suit lands.

(2.) WRIT Petition No.2875 of 1981 arises from the judgment and order passed by the Revenue Tribunal in Revision Application Nos.MRT-KP-328/79 and MRT-KP-334/79 and the same is pertaining to Survey no.53 of village Hajgoli in Ajara Tahasil of Kolhapur District and the area of the land is admeasuring 30 acres 17 gunthas.

(3.) WRIT Petition No.2873 of 1981 arises from the judgment and order passed by the Maharashtra Revenue Tribunal in Revision Application Nos. MRT-KP-330/79 and MRT-KP-333/79 in respect of the land survey No.52 of village Hajgoli in Ajara Tahasil of Kolhapur District, admeasuring 11 acres and 13 gunthas.