N L JOSE Vs. FAISAL RAJ AND ORS

JUDGEMENT

(1.) Aggrieved by the order passed by the Appellate Authority allowing eviction under Section 11(3) of the Kerala Building (Lease and Rent Control) Act (hereinafter referred to as 'the Act') tenant of the building, has filed this revision petition alleging that orders have been passed by the authorities below without being satisfied about the genuine need of the landlord. It is pointed out that the landlord has failed to adduce sufficient evidence in spite of the opportunity granted by this Court through the order in R.C.R. No. 214 of 2011.

(2.) The plea raised by the landlord under Section 11(3) of the Act is one to occupy the petition schedule room as a godown for the stationary business which is run by him in another premises. The tenant resisted the eviction petition by raising various pleas.

(3.) The Rent Control Court initially allowed the rent control petition under Section 11(3) which was set aside by the Appellate Authority in appeal. Against that the landlord came up in revision before this Court as RCR 214 of 2011.