RUKMANI AMMAL Vs. HOUSE RENT CONTROLLER

JUDGEMENT

(1.) The grievance of the writ petitioner is that the Rent Controller in allotting the premises in favour respondent No. 3 has not taken into consideration the request made by the tenant occupying the adjacent premises, that the premises should be allotted only to a vegetarian as he is a strict vegetarian and that it would offend his feelings if the same is allotted to a non-vegetarian.

(2.) On going through the order of the Rent Controller, I find that there is absolutely no reference made to the objections raised by the tenant; and the Deputy Commissioner in the course of his order has observed thus :

(3.) S. 8(3) of the Rent Control Act states: