N.J.JAMADAR, J. - (1.) Rule. Rule made returnable forthwith. With the consent of the Counsels for the parties heard finally.
(2.) This petition impugns an interim order passed by the Government on 4th November, 1995, in the purported exercise of the power of review under Section 258 of the Maharashtra Land Revenue Code, 1966 (hereinafter referred to as 'the Code', for short).
(3.) By the impugned order, the Government professed to grant stay to the execution, operation and implementation of the order passed by the Government, in Revision No. RTS- 3894/121/L-6/CR-101/94/A and R, dated 3rd March, 1995, dismissing the said revision petition, preferred by Respondent nos.7 to 12 herein, under Section 257 of the Code, and thereby confirming the orders passed by the Divisional Commissioner, Pune, the First Revisional Authority in RTS.KOP.No.183 of 1991 and Additional Collector, Kolhapur, the Second Appellate Authority in RTS Second Appeal No.50 of 1991, whereby the names of the Petitioners were directed to be entered in the revenue record as the tenants of the agricultural land bearing old Survey No.210/1A and 210/1B (now Gat No.322), situated at village Rashivade Budruk, Taluka Radhanagari, District Kolhapur ('the suit land').;