KISHAN Vs. MAHABIR SINGH

JUDGEMENT

(1.) The interesting question that arises for decision in this writ petition is whether a sob-tenant is also included within the meaning of the expression "tenant" under section 19(4) of the Slum Areas (Improvement and Clearance) Act 1956 (hereinafter referred to as the Act). Section 19(4) of the Act reads as follows:-

(2.) The expression 'tenant', or even landlord' have not been defined by the said Act. Section 2(f) of the Act defines 'occupier' as "including:

(3.) Of the above five categories, clauses (a) and (c) would cover the case of tenants; the other three categories do not relate to tenants.