BAJIRAO SHEKOJI Vs. KOOSAN KONDAJI

JUDGEMENT

(1.) A short question is raised by the petitioner in this case upon admitted facts that the respondent is the landholder of survery No. 3/3, area 7 acres and 13 gunthas, of villlage Dombala, tahsil Daryapur, districit Amravati.

(2.) IT was the allegation of the petitioner that he was in possession as lessee of this filed for the years 1953-54 and 1954-55 and that he was dispossessed on June 30, 1955.

(3.) THEREFORE, he filed an application under the Berar Regulation of Agricultural Leases Act, 1951, under Section 19 (2) read with Section 9 (6) for repossession the land claiming a status that he was a protected lessee as contemplated by the Act. Those proceedings were terminated by the Writ petition in this High Court being Special Civil Application No. 173 of 1966 and the claim of the petitioner Bajirao was negatived and he was found not to be a protected lessee and as such not entitled to repossess the land.