AROKYAMARY Vs. HOUSE RENT CONTROLLER

JUDGEMENT

(1.) The order dt. 5.4.1982 made in H.R.C. Appeal No 198/81-82 by the Deputy Commisioner, Bangalore, is challenged in this writ petition.

(2.) The Rent Controller initiated suo-motu proceedings for allotment of the premises bearing No.48, Nangegowda Street, Doddamavalli, Bangalore.

(3.) The two grounds on which the proposed action was resisted by the petitioner are:- (i) Premises has not become vacant as Sri Janardhana Naidu, tenant of the premises has not vacated and (ii) Premises is required for personal use and occupation.