KHUNNANLAL Vs. SHRINANDLAL SINGHAI

JUDGEMENT

(1.) A question of considerable public importance arises in this appeal. It is:

(2.) I would ask for a Bench to decide this question. Opinion.

(3.) BOTH sides agree that the field in suit is recorded as agricultural land, and it seems to us that until the character of the land is changed it is subject to the provisions of the Tenancy Act.