RANGNATH DASHRATH VADAR Vs. BHAGATSING VITHALSING KOTWAL POWER OF ATTORNEY GIRAJABAI VITHALSING KOTWAL

JUDGEMENT

(1.) THE petitioner, who is a tenant of agricultural lands, challenges the order of the Maharashtra Revenue Tribunal dated 1-1-1987 by which that Tribunal has confirmed the order of the two courts below. In effect, the Maharashtra Revenue Tribunal has confirmed the orders by which the purchase of the land in question by the petitioner-tenant has been declared ineffective and the land has been directed to be disposed of under the provisions of section 32-P of the Bombay Tenancy and Agricultural Lands Act, 1948 (hereinafter referred to as the "bombay Tenancy Act" ).

(2.) THE petitioners are heirs of the original tenant and the respondent was the landlord. The land in question is Survey No. 30, situate at village Karkamb in Pandharpur taluka.

(3.) THE land in question is an Inam land governed by the Bombay Inferior Village Watans Abolition Act, 1958 (hereinafter referred to as the "watans Abolition Act" ). The respondent is a Watandar. On 5-2-1969, proceedings for purchase of the land by the petitioner were dropped because the respondent watandar was a minor. The petitioner gave an intimation of his willingness to purchase the land on 29-8-1971. On 19-9-1973 the respondent attained majority.