RAJESH UPADHYAY Vs. RAMESH KUMAR SHRIVASTAVA

JUDGEMENT

(1.) Feeling aggrieved by the order dated 30th September, 2008 passed by the Rent Controlling Authority, Raipur in case No. 01 -90(8) year 2006 -07 whereby and whereunder eviction order has been passed against the applicant from the suit accommodation, the instant revision has been preferred.

(2.) THE respondent/applicant filed an application under Section 23(E). of the C.G. Accommodation Control Act (hereinafter referred to as "the Act") on the ground that the non -applicant is a retired employee of Bhilai Steel Plant from the post of; Mines Foreman. He being the owner of the suit accommodation let out the same to the applicant for 11 months at the rent of Rs. 2,000/ - per month vide agreement dated 7 -5 -2003 for carrying out educational activities. He requires the suit accommodation bonafidely for the purpose of starting his own business and for that, he is not having any other reasonably suitable non -residential accommodation of his own in his occupation in the city of Raipur. It was further pleaded that the applicant had not paid rent since February, 2004. The applicant did not vacate the suit accommodation despite the notice therefore, the application has been filed.

(3.) SHRI B.P. Sharma, learned Advocate for the applicant assailed the impugned order mainly on the following grounds :