A SHANMUGAKANI Vs. S RAJAN

JUDGEMENT

(1.) THE revision petitioner/tenants have filed this Civil Revision Petition in C.R.P (MD) SR. No.23813 of 2005 under Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, [as amended by Act 23 of 1973 and by Act 1 of 1980] against the order dated 01.04.2005 of the Rent Control Appellate Authority viz., the learned Principal Subordinate Judge, Madurai, passed in R.C.A.No.16 of 2001.

(2.) THE Office of the Registry after scrutiny has returned the papers for compliance of certain returns. One among the queries in the return dated 05.07.2005 is that as to how the civil revision petition filed by the petitioners/tenants is maintainable as per Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, against the orders passed in R.C.A.No.16 of 2001 dated 01.04.2005, inasmuch as the same is filed beyond the time (30+30 days) as per the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.

(3.) ON the above background, the Registry has posted the civil revision petition in C.R.P.SR.No.21813 of 2005, for maintainability before this Court.