SMT. WAHEEDUNNISA BEGUM Vs. T.N. ANANDA RAO

JUDGEMENT

(1.) This Revision Petition by the landlord is directed against the order dated 7th day of April 1981 made by the Rent and Accommodation Controller Civil Area, Bangalore in Case No. HRC FR No. 8/79 on his file rejecting the preliminary objection raised by the landlord that the application for fair rent was not maintainable.

(2.) The learned counsel appearing for the revision petitioner invited my attention to Section 83 of the Karnataka Housing Board Act, 1962. Section 83 according to him takes away from purview of the Rent Controller the house in question. For that purpose it is necessary to read Section 83 of the said Act.

(3.) In the present case the admitted fact is that the landlord who obtained the house from the Housing Board let in favour of a tenant. Section 83 cannot therefore be invoked. The Rent and Accommodation Controller was perfectly justified in rejecting the preliminary objection raised. I have no reason to differ.