V J MATHEW Vs. DIVISIONAL FOREST OFFICER KONNI

JUDGEMENT

(1.) The petitioner offered Rs. 7,800 at an auction of the right of tapping trees in a Government Rubber Plantation for a period of twelve months ending on the 31st January 1957. The offer was accepted and Ext. P1 dated 17-3-1956 is the formal agreement that followed.

(2.) Ext. P2 of the same date is the licence issued in pursuance of Ext. P-1:

(3.) By Ext. P6 dated 10-12-1956 the fight grant ed to the petitioner under Ext. P1 has been cancelled. The memo reads as follows :