S KUMAR DEVELOPERS AND BUILDERS Vs. BHIMRAO

JUDGEMENT

(1.) We have heard learned counsel for the appellant at length.

(2.) By the present letters patent appeal, the appellant, who is the purchaser of a tenanted agricultural land, has challenged the judgment and order dated 11/06/2012 passed by the learned Single Judge of this Court setting aside the order of sanction under Section 36 of the Bombay Public Trusts Act, 1950 for sale of the suit land and remanded the proceedings at the behest of the tenants to the Joint Charity Commissioner, Amravati.

(3.) Mr. A. C. Dharmadhikari, learned counsel for the appellant, in support of the appeal, made the following submissions.