- (1.) We have heard the learned counsel for the appellants and respondent No.2. Though, several opportunities granted earlier, none has appeared on behalf of respondent nos.1 (a) to 1(f).
(2.) We have perused the appeal and relevant material.
(3.) This is a landlord's appeal against the judgment of the Bombay High Court (Dated 20.08.2002) holding that the tenants' right to purchase the land under Section 32G of the Bombay Tenancy and Agricultural Act, 1948 (hereinafter referred to as 'the Act') is still in existence and the proceedings can go on.;