MARUTI VISHNU GIRME Vs. GANGUBAI EKNATH BORAWAKE

JUDGEMENT

(1.) This petition raises interesting questions of law concerning interpretation of section 33C of the Bombay Tenancy and Agricultural Lands Act, 1948 (hereinafter referred to as the Act). The said questions are formulated as under:-

(2.) By this petition filed under Art. 227 of the Constitution of India, the petitioner has impugned the judgment and order dated 21st Nov. 1980 passed by the Maharashtra Revenue Tribunal in (1) Revision Application No. MRT.P.I.3/79 (TNC.B. 16/79 and (2) Revision Application No. MRT.P.I.2/79 (TNC.B. 15/79). This litigation has a chequered history. However, I propose to refer only to material facts emerging from the record of the case which are germane to the disposal of this petition. The relevant facts are as under:-

(3.) It is necessary to refer to the relevant statutory provisions of the Act before I deal with the submissions made by the learned counsel for both sides at the hearing of this petition.