TEJMOHAMMED HUSSAINKHAN PATHAN Vs. V J RAGHUVANSHI

JUDGEMENT

(1.) - The question before the High Court was as to whether the expression "Government" under Section 88(l) (a) of the Bombay Tenancy and Agricultural Lands Act, 1948 (the Act) means the State Government alone or it refers to both the State Government and the Central Government. Section 88(l) of the Act is as under:

(2.) The High Court rejected the contention of the appellant-petitioner that the Government under Section 88(l)(a) of the Act means only the State Government on the following reasoning:

(3.) We see no infirmity in the reasoning of the High. Court. We agree with the inter- pretation given by the High Court to the expression "Government" in Section 88(l)(a) of the Act. The appeal is dismissed with no order as to costs.