PARRIPATI CHANDRASEKHARRAO AND SONS Vs. ALAPATI JALAIAH

JUDGEMENT

(1.) The short question which falls for consideration in the present appeal is whether on the coming into operation of the notification on 26th October, 1983 issued by the State Government in exercise of the powers conferred upon it under Section 26, of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (hereinafter referred to as the "Act"), the three applications made by the tenant for relief under the Act survive or not.

(2.) It appears that while the tenant's appeals were pending before the Subordinate Judge, he had preferred a writ petition being W. P. No. 8081/86 in the High Court challenging the validity of clause (b) of the said notification which states that the buildings fetching monthly rent exceeding Rs. 1,000/- stood exempted from the provisions of the Act. The learned Single Judge of the High Court dismissed the writ petition upholding the validity of the said provisions. The tenant preferred a writ appeal which also met the same fate. Against the decision in the writ appeal, the tenant preferred special leave petition in this Court which was dismissed summarily at the admission stage without a speaking order.