MAHADEO KRISHNA RUPJI Vs. STATE

JUDGEMENT

(1.) THE petitioner, who is the land -holder has filed this petition questioning the validity of the order made by the Maharashtra Revenue Tribunal dismissing the appeal preferred by him under the provisions of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act of 1961.

(2.) THE present petitioner filed a return showing the total extent of his land being 165 -02 acres obtained by him in a partition in the year 1954.

(3.) IN the written objections by these transferees, identical p lea was raised by each of them that they were on the land as protected tenants since before 1953. But when they were examined in this case, this version in the written objections has been given go -bye and some other period is substituted at the stage of evidence. Rightly, therefore, the Courts of fact rejected that evidence and held that it was not established that these persons were tenants of the lands.