VISHWANATH vs. PRADHU AND ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 PETITIONER: VISHWANATH Vs. RESPONDENT: PRADHU AND ORS. DATE OF JUDGMENT: 15/10/1998 BENCH: G.T.NANAVATI, S.P.KURDUKAR ACT: HEADNOTE: JUDGMENT: JUDGMENT Nanavati.J. An Application filed by respondents Nos. 1 and 2 for declaring the sate dt. 17.2.76 executed by the father of respondent no. 3-Balwant Rao in favour of appellant Vishwanath as null and void was dismissed by the Agricultural Land Tribunal, Latur. The Tribunal held that respondents Nos. 1 and 2 were protected tenants of the land and, therefore father of respondent No. 3 and no right to sell it without following the procedure prescribed by Section 48 of the Hyderabad Agricultural Lands and Tenancy Act and Rule 31 A of the Rules made under that Act. Appeal filed against the order of the Tribunal was dismissed by the Deputy Collector, land Reforms, Latur. The Maharastra Revenue Tribunal allowed the revision petition and held that the sale made by Balwant Rao’s father in favour of Vishwanath was hit by Section 48 of the Act and was, therefore, void. The appellant feeling aggrieved by the said order approached the High Court with a writ petition under Article 227 of the Constitution. The High Court summarily dismissed the same. Having gone through the orders passed by Tehsildar, Latur, Deputy Collector, latur, and the Maharashtra Revenue Tribunal and the material on record we are of the view that the sale being void the Revenue Tribunal was right in allowing the revision application. Respondents Nos. 1 and 2 were protected tenants and therefore without complying with the provisions of the Act and the Rules, no sale of the land could have been validly made. Admittedly no such procedure was followed. Therefore, we agree with the view taken by the Tribunal and hold that the High Court was justified in dismissing the writ petition filed by the appellant. As we find no substance in the appeal, it is dismissed.