HAJIEBRAHIM SAIT WAKF Vs. MOGRA TRADING COMPANY LIMITED

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned government pleader, who takes notice on the directions of the court for respondent 2.

(2.) IN this petition the Order dated 16-12-1996 passed by the rent and accommodation controller, east range, bangalore, in case No. Hrc (e) fr. 6 of 1995 rejecting the contention of the petitioner that the premises in question belongs to a wakf board called haji ebrahim sait wakf and so the provisions of the h. r. c. ACT were not applicable, has been challenged.

(3.) RESPONDENT 1-m/s. Mogra trading company limited, which has been a tenant of a portion of I floor of premises No. 98, ebrahim residency road, civil station, bangalore, under the present petitioner haji ebrahim sait wakf, filed a petition for fixation of fair rent.