LAWS(BOM)-1955-9-34

GANPATI JOTI KUMBHAR Vs. JAYASINGRAO ABASAHEB

Decided On September 22, 1955
GANPATI JOTI KUMBHAR Appellant
V/S
JAYASINGRAO ABASAHEB Respondents

JUDGEMENT

(1.) THESE two special civil applications raise an interesting question under Section 88 (1) (b), Bombay Tenancy and Agricultural Lands Act, 1948. The facts leading up to the applications are simple, but the facts in each application will have to be stated separately.

(2.) IN Special Civil Application No. 1449, 'the facts are these. The land in dispute is a piece of land which is described as Block No. 32 situate at a village called Murgud in the Kagal Jahagir of the former Kolhapur State. The owner is the Rajasaheb of Kagal and by a lease dated '10-12-1948 the land Was given to the applicant Ganapathi upon a lease for a period of 4 years. The period of the lease would expire on 9-12-1952.

(3.) IN Special Civil Application No. 1450 of 1955, the facts are these. Two pieces of land described as Block Nos. 4 and 5 situate at a village Yamage in the same Jahagir of the former Kolhapur State are of the ownership of the Rajesaheb of Kagal and by a lease dated 18-12-1947 the Rajesaheb granted the property to the applicants Ramchandra and Govind and two others for a period of four years. The period of the lease would expire on 17-12-1951.