S.MAHANRAJ Vs. R.RENUKA DEVI

JUDGEMENT

(1.) Challenge has been made to the concurrent findings of the rent appellate authority and rent controller ordering eviction.

(2.) The brief facts leading to filing of the revision is as follows:

(3.) The learned counsel for the petitioner submit that Sec. 3(c) of the TNRRRLT Act clearly bars the rent Controller to entertain the petition in respect of the property owned by religious or charitable institutions as may be specified by the Government, by notification. Admittedly, the land in which superstructure stands belong to the HR & CE Department, it has been admitted by the so-called landlord in the counter before the appellate authority. Further, as per Sec. 2(f) of the TNRRRLT Act, "premises" means any building or part of a building including grounds. Hence, seeks to allow this revision petition.