MOHAMMED GONI Vs. S RATHINAVEL

JUDGEMENT

(1.) THESE seven Civil Revision Petitions have been filed by three different tenants under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 hereinafter referred to as 'the Act'), occupying seven different contiguous 'buildings' under the Act. Aggrieved by the concurrent eviction orders passed against them under Section 14(1)(b) of the Act, they have preferred these revision petitions.

(2.) THE respondents-landlords, three in number, are common in all the Civil Revision Petitions. THE tenant Mohammed Gani is the petitioner in C.R.P. Nos. 1575 and 1579 of 1993, while Edward Danna singh is the petitioner in C.R.P. Nos. 1577, 1578, 1580 and 1581 of 1993 and the tenant Mohammed Khaja Mohideen is the tenant in C.R.P. No. 1576 of 1993. (Door numbers involved in these civil revision petitions are 267, 269, 270, 271 and 272). THE Authorities below have mainly found that the condition of the building in each case warrants demolition and reconstruction and hence ordered eviction.

(3.) ON I he other hand, learned counsel for the respondents made the following submissions: