UDHAV JAYRAM KATARNAVARE Vs. BHIMA JUNGAL KATARNAVARE

JUDGEMENT

(1.) HEARD Mr. Karandikar for the petitioners and Mr. Shastri for respondent Nos. 1 and 2.

(2.) THE petitioner has challenged the order of the Maharashtra Revenue Tribunal dated 19th September 1985 by which the order of Tahsildar and A. L. T. dated 31-8-1961 was declared as a nullity order and matter was remanded to the Tahsildar for fresh inquiry and decision according to law.

(3.) THE proceedings before the Additional Mamlatdar and A. L. T. were started at the instance of the petitioner and one Shankar Jangal under section 32-G of the Bombay Tenancy and Agricultural Lands Act, 1948 (herein after referred to as the Tenancy Act ). They came to be decided by the Mamlatdar and A. L. T. in August 1961 in favour of the petitioner and they were on the basis of the revenue record in which the name of the petitioner was shown as a tenant or a protected tenant. Shankar Jangal was also one of the parties to the said proceedings as tenant No. 2 and landlord was Ganpatrao Narayanrao Vinchurkar through General Mukhtyar Kashinath Vinayak Dingore. By this order dated 31-8-1961 the Mamlatdar and A. L. T. fixed purchase price and also ordered that on deposit of purchase price a certificate of purchase should be issued in the name of the petitioner under section 32-M and 43 of the Tenancy Act.