RAKESH SHRIWAS Vs. GANPATLAL DEWANGAN AND ANOTHER

JUDGEMENT

(1.) In this writ petition, the challenge levied is to the order, dated 13.01.2014 (Annexure P/1) passed by the Rent Controlling Authority, Raipur, in Case No. 01-90(6) year 2011-12, whereby and where-under the petitioner was ordered to hand over the vacant possession of the disputed house and to pay the arrears of rent to respondent No. 1 within two months.

(2.) It is admitted by the petitioner that he is the tenant of respondent No. 1 at the disputed house situated in Ward No. 19, Fafadih, Raipur on the rent of Rs. 1000/- per month. For the last few months respondent No. 1 is not accepting the rent from him.

(3.) In brief, the case of respondent No. 1 is that for the last two-three years the petitioner is not tendering rent to him. He wants to marry his adult son Toran Dewangan, thus he has the bona fide need of the disputed house. He has his own house in Santoshi Nagar, Khamtarai at Raipur which is not suitable for accommodating his family.