SHANTARAM TULSHIRAM PATIL Vs. RANJANADEVI

JUDGEMENT

(1.) HEARD learned advocates, for the parties. Perused the records.

(2.) THE petitioners challenge the order dated 27th July 1979 passed by the Tahsildar at Bhusawal in Tenancy Case No.12/77 and the order dated 27th July 1982 passed by the Sub Divisional Officer Jalgaon in Tenancy Appeal No.17 of 1980 whereby the respondent No.1 is held to be entitled for necessary certificate under section 88C of the Bombay Tenancy and Agricultural Lands Act 1948 (hereinafter referred to as the said Act).

(3.) TWO more facts which are relevant for the decision in the matter are that the application which was filed by respondent no.1 was verified before the Mamlatdar on 18th December 1976 and that said Tulshiram Sakharam Patil expired on 18 2 1977 and subsequently the petitioner No.1 was brought on record as his legal representative.