SHARFUDDIN HOSSAIN Vs. RADHA CHARAN DAS

JUDGEMENT

(1.) THIS is an appeal from a judgment and decree of the High Court at Calcutta, dated the 1st July 1913. That decree reversed a judgment and decree of the Subordinate Court of Cuttack, dated the 30th March 1911.

(2.) THE suit was one to set aside a sale for arrears of Government revenue. The sale had been conducted under the provisions of the leading statute, Act XI of the year 1859.

(3.) THE main provisions applicable to the conduct of sales, namely, those of Sections 3, 5 and 6 of the statute, have been, in all points, complied with. These sections provide, not only for notification in the Official Gazette, which is, on the proper interpretation of those sections, the Official Gazette published in Calcutta, but they also make provisions for a local mode of communication in the particular district, viz., "in the language of that district, in the office of the Collector," otherwise as set forth in Section 3.