D STALIN Vs. M SELVAMANI

JUDGEMENT

(1.) This revision has been filed against the orders passed by the XV Metropolitan Magistrate, George Town, Madras in unnumbered CC /2000, by making an endorsement "This court has got no power to try cases under Tamil Nadu Buildings Lease & Rent Control Act" and returning the complaint.

(2.) The brief facts of the case is as follows:-

(3.) Section 33 of the Tamil Nadu Buildings, (Lease and Rent Control) Act, 1960 reads as follows:-