MOHAMMED SADIQ Vs. DEEPAK MANGLANI

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by an order passed by the High Court of Judicature at Hyderabad for the State of Telangana and Andhra Pradesh allowing the revision petition filed by the tenant under Sec. 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (in short "the Act") and the setting aside an order of eviction passed by the Rent Control Appellate Authority, the landlord is before us in the above Appeal.

(3.) We have heard learned counsel on both sides.