K M PATEL PROPRIETARY CONCERN Vs. M SELVARAJ

JUDGEMENT

(1.) AGGRIEVED by the order dated 23.1.2001, made in I.A.No.10 of 2001 in R.C.O.P.No.19 of 1996 on the file of the learned Rent Controller, Pondicherry, refusing to condone a total inordinate delay of 705 days in representing an application to set aside the ex parte order in R.C.O.P.No.19 of 1996, dated 28.8.1997 on the ground that the counsel had misplaced the bundle, claiming it as a genuine professional preoccupation in the office of the counsel for the petitioner, the petitioner has preferred the above civil revision petition

(2.) NO doubt, an ex parte eviction order was passed on 28.8.1997 in R.C.O.P.NO.19 of 1996 on the file of the learned Rent Controller, Pondicherry, against the petitioner- tenant, evicting him, from the premises at door NO.137, Jawaharlal Nehru Street, Pondicherry, for the purpose of demolition and reconstruction and for personal occupation.

(3.) THE learned Rent Controller by orders even dated 23.1.2001 dismissed I.A.Nos.10, 11, 12, 13 and 14 of 2000, against which the petitioner has preferred R.C.A. Nos.12, 13, 14, 15 and 16 of 2001 before the learned Rent Control Appellate Authority, who, by common order dated 12.10.2001 dismissed the same, confirming the order of the learned Rent Controller dated 23.1.2001 in I.A.Nos.10, 11, 12, 13 and 14 of 2000. Hence, the petitioner has preferred this revision.