PURSHOTTAM DAS Vs. RAJ MANI DEVI

JUDGEMENT

(1.) The appellant is the tenant and the respondent is the land lord of House No. 5B. Old 122 Maya Mirganj, Allahabad. The appeal arises out of a suit for ejectment by the landlord against the tenant from the house. On October 11, 1961, the landlord obtained permission to institute the suit from the Rent Control and Eviction Officer under Section 3 (1) of the U. P. (Temp.) Control of Rent and Eviction Act,1947. On October 14,1961 the landlord instituted the present suit for eviction against the tenant. On March 27, 1962 the Commissioner Allahabad Division acting under Section 3 (3) revoked the permission to institute the suit. On March 30, 1963 the State Government acting under Sec. 7F set aside the Commissioner's order and gave leave to the landlord to file the suit with effect from July 30, 1963. On July 11, 1963 the Trial Court decreed the suit. The tenant filed an appeal against the decree. On November 4, 1963 the appellate court set aside the decree and remanded the suit for fresh trial. After the suit went back on remand the Trial Court decreed the suit on March 2, 1964. The Trial Court held that the permission granted by the State Government became effective from July 30, 1963 and as the suit was still pending a decree could be passed in the suit . An appeal against the decree was dismissed on November 28, 1964. A second appeal was dismissed by the High Court on April 28, 1966. The present appeal has been filed by the tenant after obtaining special leave. The sole question in the appeal is whether in the circumstances there was a valid permission to institute the suit under Section 3 (1).

(2.) In Bhagwan Das vs. Paras Nath, Civil Appeal No. 1617 of 1968, D/- 9-9-1968 (SC) this Court held that a suit validly instituted after obtaining permission of the Commissioner under Section 3 (3) did not become incompetent if the State Government acting under Section 7F revoked the permission after the institution of the suit. In that case the District Magistrate refused to give permission under Section 3 (1) to institute the suit. The Commissioner acting under Section 3 (3) set aside the order and granted permission to institute the suit. The suit was decreed by the Trial Court on November 2, 1960. The tenant filed an appeal against the decree. During the pendency of the appeal the State Government acting under Section 7F revoked the permission granted by the Commissioner. The Court held that though the order under Section 3 (3) was subject to an order under Section 7F the Government's power under Section 7F to revoke the permission granted by the Commissioner became exhausted once the suit was validly instituted.

(3.) In support of his contention that the present suit is not maintainable, the appellant relies on the following observations of Hegde, J.:-