SAGAR SHAMRAO SURYAWANSHI Vs. ANNASAHEB KESHAVRAO INGAVALE

JUDGEMENT

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

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

(3.) ADMITTEDLY, the petitioner claims to be a tenant for the year 1973-74. There is no dispute that in 1973-74 he was minor and so 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 the Tenancy Act on 2-8-1974 and thereafter filed an application for purchasing the land on 2-9-1975.