SURESH A LAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) 1 have been treated to a very terse argument on the scope of Section 21-A(1) and (2) of the Rent Control Act by Mr. Shekhar Shetty who appears in support of the petition.

(2.) The petitioner herein is aggrieved by a notice issued by the Rent Controller under Section 21-A of the Act. The said notice is produced at Annexure-D and reads:

(3.) The point raised and argued by Mr. Shetty with considerable pertinacity is that the Rent Controller has no powers either under Section 21-A(1) or under Section 21-A(2) of the Act to evict a person in occupation of a controlled premises. According to Mr. Shetty all that the Rent Controller could do in the circumstances is to seek the conviction of the person contravening Section 21-A(1) or (2) of the Act and nothing else. It is pertinent to refer out Section 21-A in order that the view point of Mr. Shetty could be better appreciated. The said section reads: