DEEPAK SONA Vs. AMOLAK SINGH BHATIA

JUDGEMENT

(1.) Since common question of fact and law is involved in all these writ petitions, they have been clubbed together, heard together and are being disposed of by this common order.

(2.) This batch of writ petitions is directed against the order dated 20-2- 2024 passed separately by the Chhattisgarh Rent Control Tribunal dismissing the appeals preferred under Sec. 13 of the Chhattisgarh Rent Control Act, 2011 (for short, 'the Act of 2011 ') as barred by limitation of 170 days.

(3.) Mr. Shobhit Koshta, learned counsel appearing for the petitioners, would submit that no notice was served to the petitioners by the Rent Controller and the petitioners were proceeded ex parte on 3/1/2022, and ultimately, on 28/2/2023, the Rent Controller has passed the order of eviction and for recovery of arrears of rent on the ground that the respondent landlord has proved his title and tenancy has been established. He would further submit that the petitioners have received notice of execution of order dtd. 28/2/2023 on 14/9/2023 and within seven days from the date of service of notice, on 21-9- 2023, the appeals were filed explaining the delay in filing the appeal, but the learned Tribunal dismissed the appeals as also the applications for condonation of delay, as such, the impugned orders are liable to be set-aside and the appeals be remanded to the Rent Control Tribunal for consideration on merits.