KASHINATH BABA ASBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) :- The important question of law raised in these petitions is as under :-

(2.) THE original respondent No. 2, after acquiring title to the suit lands, approached the Additional Tahsildar and agricultural Lands Tribunal, Pandharpur (hereinafter referred as A. L. T. , for short), and prayed for an enquiry under section 32-O of the Tenancy Act. The A. L. T. initiated enquiry under section 32-O, and by an order, dated 16th april, 1966, declared the purchase ineffective.

(3.) BEING aggrieved by the aforesaid order, the original tenant-late Shri Annappa Baba Asbe filed appeal before the appellate Authority, the Special Deputy Collector (Tenancy appeals), Solapur. The said Appellate Authority set aside the impugned order vide its order, dated 23-11-1966, and remanded the case to A. L. T. , for fixing purchase price as required under section 32g of the Tenancy Act.