(1.) THIS revision is against an order of eviction passed against a cultivating tenant by an Authorised Officer. The order was in the usual terms. The tenant was directed to pay the rent arrears within a particular date. If he did not pay, then eviction would follow. The implication was that if the arrears were paid, the eviction petition against the tenant would stand dismissed.
(2.) THIS order was made on the terms aforesaid under section 3(4) of Act XXV of 1955 (The Tamil Nadu Cultivating Tenants" Protection Act, 1955). The date fixed for payment under the order was 15th September, 1978.
(3.) I must accept this plea without reservation. For, the law does not expect any man or woman to do the impossible. We do not have the Time Machine of H G. Wells" Tale to travel back in time to comply with the terms of an order served out of time.