SITARAM MOHABIA Vs. PARAMANAND PAINTER

JUDGEMENT

(1.) This order shall govern disposal of both the Civil Revisions i.e. C.R. Nos. 134 and 136 of 2008. Sitaram Mohabia, who is petitioner in both the revisions, is challenging the legality and propriety of the order dated 04.07.2008 passed by the Rent Controlling Authority, Durg (for short 'RCA') in case No. 04/A-90/04-05 and 05/A-90/04-05 by filling revision under Section 23E of the Chhattisgarh Accommodation Control Act, 1961 (for short 'the Act').

(2.) Earlier revisions were filed challenging the order dated 04.07.2008 and later on by filing IA No. 2 i.e. application for appropriate orders, the petitioner also seeks to challenge the order dated 09.05.2006 and 06.10.2007 after condoning the delay.

(3.) In the peculiar facts and circumstances of the case and in the interest of justice, IA No. 2 is allowed and petitioner is permitted to challenge the orders dated 09.0.5.2006 and 06.10.2007 along with order dated 04.07.2008.