High Courts21 Jan 2003
Shri Kashinath Laxman Waghmare, Shri Tulshiram Laxman Waghmare (since deceased), Shri Gangaram Laxman Waghmare, Shri Dhondu Laxman Waghmare, Shri Popat Ramchandra Waghmare (since deceased), Shri Shankar Ramchandra Waghmare (since deceased), Smt. Chandrabhagabai Rambhau Kadale, Smt. Sundrabai Dagadu Paranerkar, Smt. Radhabai Sagaji Nimbalkar and Smt. Ramabai Sitaram Gavit Vs Shri Ganpat Tukaram Kashmire (deceased by his heirs Smt. Gangubai Ganpat Kashmire, Shri Baburao Ganpat Kashmire, Shri Madhukar Ganpat Kashmire, Shri Shivnath Ganpat Kashmire, Shri Jagannath Ganpat Kashmire, Shri Pandharinath Ganpat Kashmire and Sou. Jankabai Tukaram Maule through their General Mukhtyar Shri Baburao Ganpat Kashmire), Shri Pandurang Tukaram Kashmire (since deceased by his heirs and legal representatives namely Shri Sadashiv Pandurang Kashmire, Shri Bhaskar Pandurang Kashmire and Shri Kisan Pandurang Kashmire), Shri Tulshiram Laxman Waghmare (since deceased by his heirs and legal representatives namely Smt. Kamalabai Tulshiram Waghmare), Shri Popat Ramchandra Waghmare (since deceased by his heirs and legal representatives namely Smt. Latabai Popat Waghmare, Shri Hemant Popat Waghmare and Shri Sanju Popat Waghmare), Shri Shankar Ramchandra Waghmare (since deceased by his heirs and legal representatives namely Smt. Kamlabai Shankar Waghmare, Padmakar Shankar Waghmare and Shri Mahesh Shankar Waghmare) and Shri S.T. Mane, President, Maharashtra Revenue Tribunal
Bombay High Court · (2003) 2 ALLMR 233 : (2003) 4 BomCR 431 : (2003) 3 MhLj 229
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 40, 70, 76