AMBALAL RANCHHODDAS DECD Vs. SHAMJIBHAI LADHABHAI PATEL

JUDGEMENT

(1.) These two petitions are filed by two brothers who are landlords challenging the order of the Revenue Tribunal dated 18th August 1962 by which the Revenue Tribunal has set aside the findings of the two lower authorities. It has held that the application of the two landlords under sec. 70(b) of the Bombay Tenancy and Agricultural Lands Act 1948 hereinafter referred to as the Tenancy Act were time barred and has dismissed the said application on that ground. As these two petitions raise common questions of law and facts they are disposed of together by this common judgment.

(2.) The short facts which have given rise to these petitions are as under:

(3.) Mr. Amin at the hearing raised the following three questions which were raised in the petitions.