SHANTABAI KOREGAONKAR Vs. SADASHIV RAMCHANDRA

JUDGEMENT

(1.) This is a petition filed under Section 8(2)(b) of the Goa, Daman and Diu Judicial Commissioner's Court Regulation 1963 and other allied provisions to revise the order dated 31 - 7 - 1971 passed by the Administrative Tribunal, Goa, Daman and Diu at Panaji.

(2.) Petition for eviction from the leased out shop filed by the first respondent herein against the petitioner and the second respondent herein under Section 22 of the Rent Control Act before the Rent Controller at Panaji was allowed by that Controller by his order dated 23rd June 1971. Against that order the petitioner herein preferred appeal to the Administrative Tribunal and filed an application to stay the execution of the order of eviction passed by the Rent Controller. The Administrative Tribunal by the order under revision stating reasons refused to grant stay. The petitioner contends that the Administrative Tribunal incorrectly refused to grant stay and that that order is fit to be set aside.

(3.) The point is whether the petition is maintainable.