Ray, C. J. - (1.) This is an appeal by special leave from the judgment dated 23 October, 1964 of the Allahabad High Court.
(2.) The High Court reversed the decree for Rs. 11,000|- and passed a decree for a sum of Rs. 3,000/- with proportionate costs in favour of the appellant State.
(3.) The appellant is the proprietor of the reserved forest in Uttar Pradesh. The respondent took lease from the appellant of a plot of land at Chandan Chowki, Sonaripur Range in the North Kheri Forest Division at an annual rent of Rs. 1,000/-.;