SAGAR SHAMRAO SURYAWANSHI Vs. ANNASAHEB KESHAVRAO INGAVALE

JUDGEMENT

(1.) HEARD Mr. Naik for his the petitioner and Mr. Rane for respondent

(2.) A short point is involved in this petition which is filed by the tenant and that is whether there was complance by the tenant of section 32-O of Bombay Tenancy and Agricultural Lands Act 1948 [hereinafter referred to as the Tenancy Act. ]

(3.) ADMITTEDLY, the petitioner claim to be a tenant for the year 197 3-74. There is no dispute that the 1973-74 he was minor and no called agreement of lease or tenancy was entered into on his behalf by his guardian. The tenant gave a notice of his intention to purchase this land under section 32-O of Tenancy Act on 2. 8. 1974 and thereafter filed no application for purchasing the land on 2. 9. 1974