(1.) THIS is a petition under Article 226 of the Constitution for the issue of a writ of certiorari for quashing the orders of respondent Nos. 1 to 3, by virtue of which respondent No. 4 had been permitted to terminate the lease of the petitioner.
(2.) THE relevant facts are briefly these : Survey No. 15 of mauza Umerkhed, taluq Pusad, district Yeotmal, havingan area of 28 acres and 33 gunthas belonged to one Siddi Fakira. Out of this field, he let out 15 acres and 20 gunthas of land to the petitioner under an oral agreement entered into on or about March 21, 1949, for the agricultural year 1951 -52. It was contended by the petitioner that by subsequent agreement the petitioner was granted leases for the years 1952 -53, 1953 -54 and 1954 -55. But these agreements are denied by respondent No. 4 and have been negatived by respondents Nos. 1 to 3.
(3.) SIDDI Fakira sold to respondent No. 4, 10 acres of land out of the land leased out to the petitioner, by a sale -deed executed on May 6, 1951. Thereupon, respondent No. 4 made an application to the appropriate revenue authority under Section 9 of the Act for terminating the lease in favour of the petitioner and for being put in possession of the demised land. This application was opposed by the petitioner on various grounds but was allowed by the Sub -Divisional Officer, Pusad. The order of the Sub -Divisional Officer was upheld by the Deputy Commissioner, Yeotmal, and eventually by the Board of Revenue, Madhya Pradesh.