VITHAL RAOJI LAKHAN Vs. VASUDEO RAGHU DAWANE

JUDGEMENT

(1.) THE petitioner is a tribal. The first respondent is a non-tribal.

(2.) THE petitioner was a tenant on 1-4-1957 (i. e. the Tillers day) in respect of the following lands. <FRM>JUDGEMENT_254_BCR2_1990Html1.htm</FRM> He became the tenant-purchaser of the said lands under the provisions of the Bombay Tenancy and Agricultural Lands Act, 1948.

(3.) THE petitioner agreed to sell the suit lands to the first respondent and executed an agreement of sale in that behalf on June 21, 1971. For the said sale he was to obtain necessary permission from the Collector. On receipt of part payment of Rs. 1,000/-, the petitioner put the first respondent in possession of the suit lands and made an application to the Collector for permission to sell the suit lands on February 3, 1974 which application is still pending as stated at the Bar.