PRALHAD MADHOBA RUIKAR TRUST Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Deshpande, the learned Counsel for Petitioners and Mrs. Jachak, the learned AGP for Respondent No.1. Nobody is present for Respondent No.2.

(2.) This Petition, terming the two provisions of law as contained in Section 11 and Section 15 of the erstwhile Bombay Tenancy & Agricultural Lands (Vidarbha Region) Act, 1958, now renamed as the Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) Act (Bom.Act XCIX of 1958) (hereinafter be referred to as 'the Tenancy Act' for the sake of brevity) with no changes effected to these provisions of law as arbitrary, challenges the vires of these two provisions of law on the touch stone of Articles 14 and 21 of the Constitution of India.

(3.) Sections 11 and 15, for the sake of convenience, are reproduced as under :