BAPU MAHADU MALI Vs. VITHALRAO BHAUSAHEB DESHMUKH
LAWS(SC)-1995-11-150
SUPREME COURT OF INDIA
Decided on November 02,1995

Bapu Mahadu Mali Appellant
VERSUS
Vithalrao Bhausaheb Deshmukh Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We do not find any justification warranting interference in this appeal.
(3.) The only point before the Revenue tribunal and the High court was of the title. For validreasons the contention was rejected.;


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