- (1.) By right of purchase, the opposite party became landlord of the Petitioner, a thika tenant. Admittedly, the Petitioner used to hold a plot of land, measuring one and one-fourth cottahs, forming part of holding No. 13/H/6, Rajabali Lane, Khidderpore, at a rental of Re. 1-14-0 per month.
(2.) Alleging that the Petitioner had voluntarily abandoned his holding without notice to the landlord and without arranging for the payment of rent as it fell due, the landlord, opposite party, filed a notice as contemplated under Section 9 of the Calcutta Thika Tenancy Act and re-entered the land in dispute.
(3.) Under the provisions of Section 9 of the Calcutta Thika Tenancy Act, read with Rule 6 of the Calcutta Thika Tenancy Rules, 1949, the notices are to be in form No. 1, appended to the Rules, and are to be filed in the office of the Controller, in triplicate, of which one copy to be affixed at the notice-board of the Controller, one copy to be published upon the holding and the remaining copy is to be on the record.;