VIDYA SAGAR Vs. 3RD ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) By this petition the petitioner has prayed for a direction to the respondent No. 1 to ensure immediate compliance of the undertaking given by the respondent No. 2 in Rent Control Appeal No. 10 of 1981.

(2.) In short the facts of the case are that the Prescribed authority by an order dated 5/01/1981 rejected the application of the landlady for release of the premises under S. 21(1)(b) of the Act. Learned District Judge on appeal allowed the application for demolition and reconstruction of the building within six months of the eviction by the tenant. The portion in dispute is one residential room apartment including one Varandah, Kitchen, bath room and latrine in the occupation of the petitioner for the last '25' years on monthly rent of Rs. 8.75 and the remaining portion of the house is in actual occupation of the landlady and her family members.

(3.) The tenant applied for review of the order dated 21-1-1982 and after exchange of the affidavits the review petition was disposed of by an order dated 20-3-1982. The relevant portion of which is being quoted below :