SADASHIV DADA PATIL Vs. PURUSHOTTAM ONKAR PATIL

JUDGEMENT

(1.) Leave granted.

(2.) The ancestors of Appellant were seized and possessed of watan lands. They were known as Watandars and the land was classified in the record of rights as Patil Inam Land of Class VIB. The ancestor of Respondent was inducted as a tenant in Survey Nos. 208/1 and 208/2 of Village Yaval in the District of Jalgaon, State of Maharashtra.

(3.) The erstwhile State of Bombay enacted the Bombay Tenancy & Agricultural Lands Act, 1948 (for short, "the Tenancy Act"). The Tenancy Act was enacted to amend the law relating to tenancies of agricultural lands and to make certain other provisions in regard thereto. By reason of the said provisions having regard to the economic and social conditions of peasants and for ensuring full and efficient use of land for agriculture, it was considered expedient to assume management of estates held by landholders and to regulate and impose restrictions on the transfer of agricultural lands, dwelling houses, sites and lands appurtenant thereto belonging to or occupied by agriculturalists, agricultural labourers and artisans in the Province of Bombay and to make provisions for certain other purposes thereinafter appearing.