SHANKAR KESHAV CHOPDE Vs. DNYANU BABU SHINDE

JUDGEMENT

(1.) Heard Mr. Kulkarni, Advocate for the Petitioners and Mr. N.J. Patil, Advocate for Respondents. In this Petition following order was passed on 20/3/2003.

(2.) Rule. Rule made returnable forthwith by consent of the parties.

(3.) In RCS No. 97 of 1978 which is filed by the Petitioners against the Respondents for recovery of rent, one of the issues which were framed was "What is the reasonable rent of the suit land -. Since the concept of reasonable rent is referable to Section 43(B) of the B.T. & A.L. Act, 1948 and since the Mamalatdar has exclusive jurisdiction to determine the question as to what is the reasonable rent under section 70(ma) of the said Act, the said issue was referred to the Mamalatdar.