MANGILAL MALI Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Article 227 of the Constitution. Umrao Beg and Afzal Beg (Respondents 2 and 3) were Maurusi Kashtkaras. They became Pucca tenants on the abolition of Zamindari. The Petitioner was their sub -tenant.

(2.) ON October 13, 1953, by a registered sale -deed Respondents 2 and 3 sold seven Khasara numbers for Rs.700 to the Petitioner. The price of the land was paid before the Registrar.

(3.) THE Petitioner went in appeal before the Commissioner, but his appeal was dismissed. He filed a revision petition to the Board of Revenue but to no avail.