BORAMMA Vs. RENT AND ACCOMODATION CONTROLLER

JUDGEMENT

(1.) In this Revision Petition the order passed by the Rent Controller, Mysore, (Annexure-A) and the order passed by the Special Deputy Commissioner, Mysore District, Mysore (Annexure-B) have been challenged.

(2.) The grievance of the petitioner is that on the mere allegation of existence of vacancy and without verification in accordance with law after due issue of notice as contemplated and without going through the due process of law in evicting the alleged unauthorised occupant in one of the tenaments, the Rent Controller has proceeded to notify the alleged vacancy and allotted the premises to the 3rd respondent. The other grievance of the petitioner is that the Rent Controller is stated to have conducted a spot inspection which is not within the knowledge of the petitioner and that the petitioner was not notified of any proposed spot inspection.

(3.) In these circumstances, the question that arises for consideration in this petition is whether the impugned order passed by the Rent Controller vide Annexure-A which was confirmed by the order of the Deputy Commissioner, Mysore District, Mysore, vide Annexure-B deserve to be quashed.