INDRAMANI DASSI Vs. SNEHALATA DUTT

JUDGEMENT

(1.) This Rule raises an interesting question. The Rule arises out of a proceeding for ejectment of thika tenant under Section 5 of the Calcutta Thika Tenancy Act. The proceeding started before the controller on December 14, 1951. was hotly contested and, eventually, it terminated in an order ejectment which was made by the Controller on March 16, 1953, subject to the usual statutory conditions.

(2.) The tenant appealed,-the appeal was actually filed on April 1953,-but he failed to get any relief from the learned apellate Judge who dismissed the appeal and confirmed the controller's order on February 27, 1954.

(3.) The tenant then moved this Court and obtained the present mile on April 26, 1954.