K SAHADEV Vs. SURESH BIR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This landlord's appeal is directed against the order of remand passed by the High court in exercise of its revisional jurisdiction directing the Rent Control Officer to proceed with the determination of fair rent in terms of Section 4 of the A. P. Rent Control Act (referred in brief as "the Act").