GULABCHAND Vs. LAND TRIBUNAL BHALKI

JUDGEMENT

(1.) In this writ petition, the only grievance of the petitioner is that one Sri Manikrao Janapurkar, a, member of the Land Tribunal, Bhalki who had bias against the petitioner had participated in the proceedings for determination as to who was the tenant in Sy.No.10 measuring 7 acres 10 guntas of Ganeshpur village in Bhalki taluk.

(2.) The submission made by Sri Gunjai, learned advocate for the petitioner is that Sri Manikrao Janapurkar is a practising advocate at Bhalki and that he had appeared on behalf of the father of respondent- 2 in OS. No.80 of 1959-60 on the file of the Munsiff, Bhalki, in respect of the same land.

(3.) The petitioner has produced Ext.'C' a vakalath accepted and filed by Sri Manikrao Janapurkar. The petitioner, has stated in the course of his petition that he brought to the notice of the Tribunal the fact that Sri Manikrao Janapurkar had appeared for the father of the tenant in the civil proceedings and. objected to the participation of Sri Manikrao Janapurkar in the proceedings before the Tribunal In spite of the objection, Sri Manikrao Janapurkar. did participate in the proceedings and the rights of occupancy have been registered in the name of respondent-2.