HARIBAI BABURAO Vs. RAYAT SHIKSHAN

JUDGEMENT

(1.) Heard Shri P.M. Shah, learned Senior Counsel holding for S/Shri S.P. Shah and D.B. Rode, advocates for petitioners, Shri R.N. Dhorde, learned Counsel for respondents No. 1 and 2 and Mrs. B.R. Khekale, learned A.G.P. for respondent No. 3. Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) Petitioners, who are tenants in respect of disputed lands, are praying for quashing and setting aside impugned order dated 15.11.1958, passed by District Deputy Collector, Parner Division, Ahmednagar, thereby granting exemption certificate in favour of respondent No. 1-Trust, as contemplated by provisions of section 88-B (l)(b) of the Bombay Tenancy and Agricultural Lands Act, 1948 (herein after referred to as Act of 1948').

(3.) Respondent No. 1 is a public Trust registered under the provisions of Bombay Public Trusts Act, 1950. Respondent No. 1 is working in the field of education and runs many schools and colleges including one educational institution at Shrigonda.