SUKHDEO NIMBAJI MESHRAM Vs. SHOBHATAI KRISHNARAO BAGDE

JUDGEMENT

(1.) This petition by son of erstwhile tenant, who had become absolute owner by operation of law, takes exception to rejection of his application under section 120(c) of the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act (hereinafter referred to as the Act), by the learned Sub Divisional Officer as well as the Maharashtra Revenue Tribunal.

(2.) Facts, which are material for deciding this petition, are as under :

(3.) The petitioner filed an application under section 120(c) of the Act for recovery of possession from the respondent. By order dated 29-1-1993, the Sub-Divisional Officer rejected the petitioner's application holding that remedy under section 120(c) of the Act was not available to the petitioner, as he had remedy under section 36(1) of the Act. The petitioner's revision to the Maharashtra Revenue Tribunal came to be rejected by the impugned order. Hence, this petition.