MAHADEO SANSTHAN WADALI Vs. SYED TURAB

JUDGEMENT

(1.) Rule was issued on 24-1-1997. Interim stay in terms of prayer clause (ii) operates.

(2.) The writ petitioner (land owner) feels aggrieved by the judgment of learned Member, Maharashtra Revenue Tribunal (MRT), dated 9th December, 1996, who confirmed the judgment of learned Tahsildar dated 14th July, 1986, accepting eligibility of the respondent (tenant) to pay purchase price in terms of sections 46, 49A of the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (for short "Tenancy Act"), and set aside judgment of S.D.O, dated 6th October, 1986.

(3.) The Chief Officer, Municipal Council, Amravati, being asked by ALT, by his certificate dated 14-2-1974 informed the fields are at Wadali and Land Survey No. 11 was situated within the limits of Municipal Council, Amravati.