BANDU DHANAJI AHIRE Vs. CHATURSING PARWATRAO THOKE

JUDGEMENT

(1.) A rather interesting question of interpretation of Sec. 32 -0 of the Bombay Tenancy and Agricultural Lands Act, 1948, in the context of the tenancies created under Sec. 8 of the Maharashtra Revenue Patels (Abolition of Office) Act, 1962, arises in these two petitions under Article 227 of the Constitution of India.

(2.) The relevant facts may be briefly stated as follows :

(3.) The Agricultural Lands Tribunal and Mamlatdar, Kalwan, started proceedings under Sec. 32 -G of the Bombay Tenancy and Agricultural Lands Act, 1948 and declared the tenants to be the statutory purchasers of the said lands as the petitioners were cultivating the lands as tenants for a number of years, even prior to the tillers' day under the Tenancy Act i. e. April 1, 1957.