BABU MUDALIAR Vs. BHAKTAVATSALU CHETTY

JUDGEMENT

(1.) THIS revision is directed against an order of the Appellate Authority under the House Rent Control Act by which a decision of the Rent Controller was set aside and the petition for eviction was remanded to the Rent Controller for trial afresh. The counsel for the petitioner contends that power of remand is not conferred upon the Appellate Authority by the Act (Act XVIII of 1960) and, in support of that contention, he refers to the language of Section 23 of the Act. The relevant Sub -section (3) of that section reads:

(2.) THE Civil Revision Petition is therefore dismissed. No costs.