2006 (6) AIR Bom R 276 ::(2006) 4 All MR 656 (BOM) ::2006 (5) Mah LJ 299 ::2006 (5) Bom CR 65

Bombay High Court

Hon'ble Judge(s): B. H. Marlapalle , J

Bombay Tenancy and Agricultural Lands Act (67 of 1948) , S.32G, S.32O— Maharashtra Revenue Patels (Abolition of Office) Act (35 of 1962) , S.5, S.6, S.8— Re-grant of inam land - Right of tenant to purchase after tillers' day - Inam was abolished under S. 3 of Abolition Act and lands were resumed by State Govt. on appointed day i.e. 1-1-1963 - Tenant was in lawful cultivation on appointed day - Land was re-granted to original Inamdar in year 1968 and 1980 - No fresh tenancy was created on re-grant - Lease would be deemed to have commenced on such re-grant for purpose of application of provisions of Tenancy Act - Tenant was therefore entitled to make application under S. 32-G of Tenancy Act after he got knowledge of re-grant order - Provisions of S. 32-O would not be applicable. (Para 5 6 7 8) .....