MURGAPPA SHIVARUDRAPPA Vs. AMARSIHNA BABASAHEB DAFALE

JUDGEMENT

(1.) The petitioner has challenged orders passed by the Tehsildar and Agricultural Lands Tribunal as also by the subdivisional officer confirming that order. The order passed by the Maharashtra Revenue Tribunal in revision has also been impugned. The petitioner, who claims to be a tenant of the respondent, has been directed to hand over the lands which are owned by the trust of which the respondent is a trustee.

(2.) The undisputed facts in the present case are as follows:

(3.) In the order dated April 29, 1987 the tenancy court held that tenant that is the petitioner could not be declared as a deemed purchaser of the land under Section 32O of the Act. It was held that the purchase was ineffective under Section 32P(1) and the petitioner was directed to be evicted under Section 32P(2)(b).The tenancy court rejected the argument of the petitioner that it had no jurisdiction to entertain the application filed by the respondent. It further held that the land did not fall within the ambit of Section 88B of the Act and that the petitioner was not a deemed purchaser.