SHALIGRAM BHUPATRAO RAUT Vs. NARMADABAI GANESHRAO MATIKHAYE

JUDGEMENT

(1.) This petition is directed against concurrent findings by the Tahsildar, SubDivisional Officer and Revenue Tribunal that the petitioner's claim to property in question as reversioner cannot be entertained.

(2.) The facts, which are not in dispute are as under :

(3.) Heirs of Bhupatrao filed an application under Section 36(2) of the Bombay Tenancy and Agricultural Lands Act on 04 091984 for reclaiming the property upon death of Anusayabai, contending that since Anusayabai was a limited owner, tenancy came to an end upon death of Anusayabai. This application was rejected by the Tahsildar by his order dated 21st June, 1988. This order was left undisturbed by the SubDivisional Officer by his order dated 30th March, 1991 rejecting appeal by Bhupatrao' s heirs, and even the Maharashtra Revenue Tribunal rejected their revision by impugned order dated 11th June, 1997.