AMBADAS SITARAM MORE Vs. MURLIDHAR DIGAMBER

JUDGEMENT

(1.) In these appeals by special leave the appellant claiming to be a tenant under the bombay Tenancy Act has impugned the judgment and order of the High Court of Judicature at Bombay in Writ Petition No. 568 of 2000 whereby the High Court affirmed the revisional order passed by the Member, maharashtra Revenue Tribunal dated 26.11.1999 whereby he had allowed the revision Petition filed by the respondent landlord.

(2.) It appears from the record placed before us that an application was filed by the appellant herein under Section 32g of the bombay Tenancy and Agricultural Lands Act, 1948 for fixation of the price of the lands which the appellant tenant was entitled to purchase. The Additional Tahsildar by his Order dated 10th June, 1991 allowed the application and fixed the price of the lands in question which measured 7 hectares and 71 ares.

(3.) The respondent landlord preferred an appeal which came to be disposed of by the sub-Divisional Officer, the appellate authority, in Tenancy Appeal No. 46 of 1991 by Order dated 22nd May, 1995. The Appellate Authority concurring with the finding recorded by the tehsildar dismissed the appeal.