As per case facts cultivating tenants were ordered to deposit rent by the Revenue Court despite filing a memo that rent was already paid Later the landlord initiated eviction proceedings ... claiming non-compliance with the deposit order and abandonment of cultivation The tenants made several attempts to deposit arrears but these applications remained unaddressed for years The Revenue Court based on a report and alleged non-payment ordered eviction The question arose whether the Revenue Court's eviction order was valid given the arbitrary fixation of rent unaddressed deposit attempts and an unpleaded ground of abandonment against the beneficial objectives of the Cultivating Tenants Protection Act Finally the High Court set aside the eviction order deeming the rent fixation arbitrary and the abandonment finding flawed due to lack of pleading and proper proof The court directed the tenants to deposit current arrears as per contract and ordered restoration of possession while allowing landlords to pursue fresh eviction proceedings on valid legal grounds