RODU Vs. BOARD OF REVENUE

JUDGEMENT

(1.) THIS is an application by one Rodu under Art, 226 of the Constitution of India and arises in the following circumstances.

(2.) ON 10-10-1950, the opposite party 2 Chotu filed an application before the Sub-Divisional Officer, Amber, under Section 7, Rajasthan (Protection of Tenants) Ordinance, 1949. It was stated by him that Rodu who is the petitioner in this Court was a 'khatedar' tenant of sixteen bigha of land situated at the well Sejawali in village Bansa, Kushalpura, that he has sub-let it for cultivation to him (Chotu) and his brother Chuna and that they were cultivating it from the 'smt. * year 2003. It was alleged that Rodu along with others dispossessed him from that land and so he prayed for re-instatement. Rodu contested this application but on 24-7-1951 the Sub-Divisional Officer, Amber decided the case in Chotu's favour. Rodu filed a revision application against this order before the Board of Revenue for Rajagthan at Jaipur, but since it was dismissed, he has filed the present application in this Court.

(3.) THE applicant's learned advocate has also referred to the following cases -- 'board of Education v. Rice', (1911) A. C. 179 (C); --'moh-sinali Mohomedali v. THE State of Bombay', AIR 1951 Bom 303 (D); --'parry and Co. , Ltd. , Dare House, Madras v. Commercial Employees Association, Madras', AIR 1952 S. C. 179 (E ).