ISLAM Vs. GOPAL DUBEY

JUDGEMENT

(1.) After hearing both the learned counsel, we are clearly of the view that the findings of the High court upsetting that of the trial court and the lower appellate court, cannot be supported. Once the original period of tenancy namely, eleven months expires, it is the United Provinces (Temporary) Control of Rent and Eviction Act, 1947, that takes over. The result is the rights of the landlord and tenant are governed by this Act. In other words, the tenant becomes a statutory tenant. If that be so, the only question would be whether the permission for instituting a suit under clauses (a) to (f) of Section 3 of the Act, the permission of the District Magistrate is necessary. No doubt, in Pradesh Kumar Bajpai v. Benod Behari Sarkar it was held that such a permission may be necessary. Unfortunately, the attention of the court was not drawn to U. P. Act 44 of 1948 which stated as follows :

(2.) Therefore, the judgment of the High court has to be set aside. It is accordingly set aside and the Civil is allowed with costs.