Brijlal Gupta, J. - (1.) This is a writ petition under Article 226 of the Constitution of India.
(2.) The prayer contained in this petition is, that a writ of certiorari may be issued, quashing the orders dated 23-2-1954, 27-4-1955, 6-7-1956 and 28-2-1958, passed under the U.P. Agricultural Income-tax Act, the first two by the assessing authority, the next by the Commissioner in appeal, and the last, by the Agricultural Income-tax Board, in revision, in respect of the years 1360 and 1361-F.
(3.) The order of the Board is very cryptic and is to the following effect: "This revision application has been signed by the counsel and not by the assessee. This practice is irregular. For the reasons given in Revision No. 207 of 1957, District Rae Bareli Nirpal Singh v. State, 1958 ALJR (Rev.) 69 the application is incompetent and will be returned to the signatory concerned of the revision applications. This order would govern Revision Application Nos. 500 and 516 of 1956/District Bijnor." ;