REGENT COMPUTRONICS PVT. LTD.

STATE OF TAMIL NADU Appellant

V/S

R J Amarnath Respondents

Referred Judgements :-

RAMLAL V. REWA COALFIELDS LTD. [REFERRED]
STATE OF WEST BENGAL V. THE ADMINISTRATOR,HOWRAH MUNICIPALITY AND OTHERS ETC. [REFERRED]
UNION OF INDIA V. MANAGER,JAIN ASSOCIATES [REFERRED]
UNITED INDIA AINSURANCE COMPANY LTD. V. PRAVIN PAUL [REFERRED]
STATE OF U.P. AND ANOTHER V. SURENDRA NATH AND OTHERS [REFERRED]
M.N.ABDUL WAHAB V. SALEM CITY MUNICIPALITY CORPORATION,REP.BY ITS COMMISSIONER,CORPORATION OFFICE,FORT MAIN ROAD,SALEM [REFERRED]
UMA NATH PANDEY & ORS. V. STATE OF U.P. & ANR. [REFERRED]
B.MADHURI GOUD V. B. DAMODAR REDDY [REFERRED]
UNION OF INDIA VS. TATA YODOGAWA LIMITED [REFERRED]
STATE OF NAGALAND VS. LIPOK A O [REFERRED]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED]
ARUKKANI AMMAL VS. GURUSWAMY [REFERRED]
S PAKKIARAJ VS. S N KULASEKARAN [REFERRED]
P R SUNDARAVADANAM VS. P R VIMALA [REFERRED]
INDIAN OIL CORPORATION LTD VS. SAKUNTALA GANAPATHY RAO PROPRIETOR MODERN HOME AGENCIES [REFERRED]
RATHINATHAMMAL VS. MUTHUSAMY [REFERRED]
G JAYARAMAN VS. DEVARAJAN [REFERRED]
SIVAKUMAR VS. R SENGODAN [REFERRED]

JUDGEMENT

(1.) The Petitioner /State of Tamil Nadu, rep.by District Collector of Madras cum- Accommodation Controller, Chennai 1 has preferred the present miscellaneous petition before this Court praying to condone the delay of 818 days in filing the Review Application.

(2.) The Learned Special Government Pleader (AS) for the Petitioner submits that by the provisions of the Tamil Nadu Building (Lease and Rent Control) Act, 1960, (T N XVIII of 1960), the premises No.136(Upstairs portion), Anna Salai, Chennai 600 002, was taken from the Respondent as per proceedings dated 01.01.1947 fixing the rent at the rate of Rs.200/- per month. The premises was allotted to the Senior Superintendent of Post Office, Anna Salai, Chennai 2. The rent has been paid regularly and there was no default in payment of rent.

(3.) According to the Petitioner, the Respondent / Landlord filed R.C.O.P.No.2307 of 2001 dated 29.04.1991 for fixation of fair rent under section 4 of the Tamil Nadu Building (Lease and Rent Control) Act, 1960, (T N XVIII of 1960). It is the stand of the Petitioner that the Learned Rent Controller fixed the quantum of rent at Rs.1114/- per month in the aforesaid R.C.O.P proceedings by directing the Petitioner to pay the fair rent from the inception of tenancy subject to law of limitation.

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STATE OF TAMIL NADU Vs. R J AMARNATH

Referred Judgements :-

JUDGEMENT

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