KRISHNA BAPU PATIL Vs. JAGADISH BAPUSO GHORPADE

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India takes exception to the orders passed by the authorities rejecting the petitioners' application under section 32-G of the Bombay Tenancy and Agricultural Lands Act, 1948 (for short "Act").

(2.) Briefly stated the facts which have given rise to this petition are :-

(3.) The application of the petitioners was rejected by all the three Authorities mainly on the ground that after their wrongful dispossession the petitioners ought to have made an application for restoration of possession under section 29 within the prescribed period of two years and since the petitioners have failed to apply within the said period their right as well as remedy is lost and therefore the petitioners are not entitled to purchase the lands.