PRATAPSINH RUPSINH Vs. RUPABHAI RANCHHODBHAI

JUDGEMENT

(1.) The petitioners seek to challenge the decision of Gujart Revenue Tribunal Ahmedabad dt. 13.7.81 in Revision Application No. TEN. B.A. 11/80 dismissing the revision of the petitioners and confirming the orders of the lower courts passed on 1.12.77 and 19.10.79.

(2.) It appears that the respondent no.1 gave an application on 24.3.75 before the Mamlatdar and Agricultural Lands Tribunal no. 3 Borsad for a declaration that he was entitled to purchase the land as a deemed purchaser being a tenant thereof. The Mamlatdar and Agricultural Lands Tribunal no. 3 Borsad after considering the material on record came to a finding that it was established that the respondent no.1-applicant was a tenant of the disputed land and that he had also continued to cultivate the same upto 1974-75 and was entitled to get the same as deemed purchaser under the provisions of the Bombay Tenancy and Agricultural Lands Act 1948 (hereinafter referred to as the Act) as that he was also entitled to gel back possession of the land under the provisions of section 84 of the Act from the purchasers of the land. The order of the Mamlatdar and Agricultural Lands Tribunal dt. 1.12.77 was challenged by the petitioners before the Deputy Collector(Tenancy Appeal) who after careful consideration of the evidence on record found that the name of the respondent no.1 appeared in the village records from 1950-51 to 1959-60 as a tenant. It was found that the documentry evidene clearly indicated that repondent no.1 was a tenant of the disputed land. The Collector confirmed the finding of the Mamlatdar and Agricultural Lands Tribunal that respondent no.1 was in possession of the disputed land on 1.4.1957 as a tenant. It was therefore held that the respondent no.1 was a deemed purchaser of the disputed land and that the petitioners were liable to be removed from the land under the provisions of section 84 of the Act. The Collector (Tenancy Appeals) Kheda therefore by his order dt. 11.10.1979 dismissed the appeal of the peitioners. The Tribunal before with the Revision Application was preferred by the petitioners after examining the orders passed by the courts below and the material on record found that it was established that the name of the respondent no.1 appeared as a cultivator in respect of the land in dispute right upto 1965-66. It was found that the alleged mortgage in favour of one Chhotabhai was not proved nor was it established that Chhotabhai had inducted one Punabhai as his tenant. It was found that the possession of the disputed land appeared to have been taken over by the petitioners from the respondent no.1 after 1974-75 by filing a criminal complaint. The Tribunal upheld the finding of the courts below that the respondent no.1 was in actual possession of the land as a tenant since before 1.4.57 and that he was entitled to claim benefit of the provisions of section 32FF of the said Act. The Revision Application therefore came to be rejected.

(3.) All the authorities have found that the respondent not was cultivating the land as a tenant as on 1.4.57 and had therefore become the deemed purchaser. These finding are findings of facts and there is no ground made out for interference with these findings in exercise of the writ jurisdiction of this Court. It was contended on behalf of the petitioners that the provisions of section 32FF of the act could not have been invoked by the authorities because the respondent no.1 was not in actual possession of the land on 24.3.1975 when he made the application under section 32FF. The authorities have found that the respondent no.1 was in possession of the land on the specified date of 3.3.1973 and merely because by filing a criminal complaint he was later on dispossessed of the land his rights of having become a deemed purchaser as on 11.4.57 under the said Act could not have been adversely affected.