RAJKUMAR ARYA Vs. ANGURI BAI SHIVNARAYAN SINGH

JUDGEMENT

(1.) This writ petition filed by the petitioner/tenant under Article 226/227 of the Constitution of India is calling in question the legality, validity and correctness of impugned order dtd. 2/7/2025, passed by the Chhattisgarh Rent Control Tribunal, Raipur (for short the "Tribunal"), whereby his appeal has been dismissed and the order dt. 20/9/2024, passed by the Rent Controller, Bilaspur, directing eviction of the suit premises to the petitioner herein alongwith arrears of rent has been affirmed.

(2.) The aforesaid challenge has been made on the following factual backdrop:

(3.) Learned counsel appearing for the petitioner would submits that both the authorities below are absolutely unjustified in granting order of eviction in favour of the respondent by recording findings which are perverse and contrary to the record. He also submits that the though the learned Rent Controller, Raipur has recorded finding that the respondent-Landlady has some other accommodation in her possession which will fulfill the bonafide need of her son, yet allowed the application for eviction, which is impermissible and bad in law. Therefore, the present writ petition be allowed by setting aside both the order passed by the authorities below.