CHANGADEO JAYRAM SHINDE Vs. RADHABAI BALASAHEB SHIRKE

JUDGEMENT

(1.) THIS petition is by the tenants against the judgment and order of the Maharashtra Revenue Tribunal, Pune, upholding the order of both the courts below that the tenant is not entitled to purchase the land under section 32-F of the Bombay Tenancy and Agricultural Lands Act, 1948, hereinafter referred to as the "act", from the respondent.

(2.) THE land in question i. e. Gat Nos. 453 and 473 situate at village Babhulsar Kd. , taluka Shirur, originally belonged to one Bhikubai Yeshwant Chavan. The original tenant was Dattatraya Jayaram Shinde, the father of the petitioners. Bhikubai expired sometime in the year 1971. It was only on 10-1-1980 that a mutation entry bearing No. 190 was effected. Under this mutation entry, Radhabai Shirke, the respondent herein was recognised as Bhikubais heir and owner of the land in question.

(3.) ON 8-6-1981 the petitioners submitted an application to the Addl. Tahsildar under section 32-F. According to the petitioners in the course of these proceedings, the purchase price was fixed mutually between the parties. The petitioners are said to have agreed to purchase the land in question for Rs. 13,00/ -. This price is admittedly outside the range contemplated by section 32-H which is more than 200 times the land revenue.