N. RAJANG Vs. NARAYANAN NAIR

JUDGEMENT

(1.) THE short point that arises for consideration is whether a revision lies to High Court under Section 20 of Building (Lease & Rent Control) Act (Act 2/1965, hereinafter referred to as 'the Act') against an order passed by the District Collector under Section 13(6) of the Act. The facts in short are as follows:

(2.) THE learned counsel for the revision petitioner contended that a revision filed under Section 20 of the Act is not maintainable. It has been pointed out that the revision contemplated under Section 20 of the Act is only a revision against the order of the Appellate Authority and the District Collector, not being an Appellate Authority, no revision has under this Section. Section 20 leads as follows: