DINKAR VITHOBA SALGAOKAR Vs. SHARAD JAGANNATH KULKARNI

JUDGEMENT

(1.) I passed the order on 5.10.1998 remanding the matter to the Assistant Collector, Sawantwadi, to hear the Appeal afresh. It was based upon the concession given by the learned Counsel for the Respondents. However, the learned Counsel for the Respondents filed a note stating that he has not made any such concession. In view of this, I recall the said order.

(2.) HEARD both sides.

(3.) THIS issue has been answered by the Tahsildar as well as the Appellate Court against the Petitioners and the learned Member of the Maharashtra Revenue Tribunals, Bombay, in revision declined to interfere with the finding of the Appellate Court. This is under challenge in this Petition.