Shri. Maruti Pandurang Mane vs Hari Keru Surale
2023 Latest Caselaw 6991 Bom

                                                 42-WP7418-2022.DOC

                                                                    Santosh
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION


                  WRIT PETITION NO. 7418 OF 2022
                                WITH
                WRIT PETITION (ST) NO. 95078 OF 2020

Maruti Pandurang Mane (Patil)                             ...Petitioner
                    Versus
Hari Keru Surale and ors.                            ...Respondents

Mr. Sarang Aradhey, for the Petitioner in WP/7418/2022.
Mr. Mandar Limaye, for the Petitioner in WPST/95078/2020
      and for the Respondent in WP/7418/2022.


                                 CORAM:    N. J. JAMADAR, J.

DATED : 13th JULY, 2023 PC:-

1. Heard the learned Counsel for the petitioners.

2. The challenge in these petitions is to a common judgment

and order dated 2nd March, 2020 passed by the learned Member,

Maharashtra Revenue Tribunal ("MRT"), Pune, whereby the

revision application preferred by the respondent came to the

allowed and respondent Hari Surale was held entitled to the

fixation of price under Section 32G of the Maharashtra Tenancy

and Agricultural Lands Act, 1948 ("the Act, 1948"). The

petitioner in Writ Petition No.7418 of 2022 claimed to be a

tenant of the subject land in whose favour a declaration was

made under Section 70(b) of the Act. By the impugned order,

42-WP7418-2022.DOC

the said order passed by the ALT and confirmed in appeal by the

Sub-Divisional Officer has also been set aside.

3. Arguable questions are raised.

4. Issue notice to the respondents, returnable on 17 th August,

2023.

5. In addition to notice through Court the petitioner is at

liberty to serve the respondents by private service and file

affidavit of service.

[N. J. JAMADAR, J.]