LAWS(KAR)-1986-6-3

JASWANT KAUR Vs. HOUSE RENT AND ACCOMMODATION CONTROLLER

Decided On June 04, 1986
JASWANT KAUR Appellant
V/S
HOUSE RENT AND ACCOMMODATION CONTROLLER Respondents

JUDGEMENT

(1.) THIS writ appeal is presented by the appellant against the order of the learned single Judge dismissing her writ petition in which she had questioned the legality of the order of the Rent Controller which had been confirmed in appeal by the Special Deputy Commissioner, Bangalore.

(2.) THE facts of the case in brief are as follows :-

(3.) THE learned counsel for the appellant submitted that the appellant had occupied the premises after Dr. Pooswamy vacated the same and she has been residing in and in possession of the property for the last four years.