ARUN KUMAR OJHA Vs. MAMTA MISHRA

JUDGEMENT

(1.) THIS is tenant's revision under Section 23 -E of the Chhattisgarh Accommodation Control Act, 1961 (for short 'the Act of 1961') calling in question the legality and vailidity of the order dated 26.7.2013 passed by the Rent Controlling Authority, Bilaspur (hereinafter referred to as 'RCA') in Case No. 3/A -9.0 (6)/2009 -10 (Smt.Mamta Mishra Vs. Arun Kumar Ojha) thereby granting application for eviction filed by the landlady under Section 23 -A(b) of the Act of 1961.

(2.) LANDLADY - Smt. Mamta Mishra, widow of late Shri Vijay Kumar Mishra being the landlady within the meaning of Chapter III Section 23 -J of the Act of 1961 filed an application pleading inter alia that suit accommodation, was let out to tenant Arun Kumar Ojha, is required bonafidely by her for the purpose of starting business of her son namely Sudhanshu Mishra. It was further pleaded that since she has no other reasonably suitable non -residential accommodation of her own in the township of Bilaspur, therefore, she is entitled for eviction of the suit accommodation.

(3.) ON service of summons, applicant/tenant made an application seeking leave under Section 23 -C of the Act of 1961. The R.C.A. granted leave to the tenant to contest the application for eviction.