TEJRAM Vs. LEARNED ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule is made returnable forthwith. Heard finally by consent of the parties.

(3.) The application of the petitioners, for correction of crop statement and declaration as owner under the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (hereinafter referred to as "Tenancy Act"), filed before the Tahsildar came to be rejected. Then, the appeal was carried before the Sub-Divisional Officer who maintained the same. Further in appeal before the Additional Collector the order of the Tahsildar was confirmed and lastly before the Divisional Commissioner the revision was dismissed maintaining the order of Tahsildar. Hence, this petition.