BHIMRAO Vs. SAMBHA

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of the parties heard finally.

(2.) This writ petition takes exception to the order dated 10 11 2008 passed by the Tahsildar, Kalamnuri and the judgment and order dated 23 10 2009 passed by the Deputy Collector, Hingoli in Appeal No.TNC/1/2009 and the judgment and order dated 26 04 2011 passed by the Maharashtra Revenue Tribunal, Aurangabad in Case No.43B 2009 H.

(3.) When this petition was heard for admission on 18 05 2011, the parties are directed to maintain status in respect of the suit property, same order is continued time to time till date.