MADHUSUDAN DATTATRAYA KINALEKAR Vs. JANARDHAN RAMKRISHNA MASURKAR

JUDGEMENT

(1.) THIS writ petition arises out of a petition filed by the petitioner tenant before the Judicial Magistrate at Sawant Wadi invoking his right under section 21 (2) of the Bombay Rents, Hotel and Lodging Houses Rates (Control) Act (hereinafter called the Rent Act ). The learned Magistrate took cognizance of the offence and sent notice to the respondent and on receipt of the notice, the respondent filed application contending that the complaint filed by the petitioner before the Magistrate was barred by section 300 of Cr. P. C. He had contended that in an earlier occasion a similar notice was sent by the petitioner and the same has been rejected by the learned Magistrate on merit and against that order the petitioner filed the writ petition before this Court and ultimately that writ petition came to be dismissed. However, the Magistrate rejected that contention of the respondent holding that the tenant can get a fresh cause of action whenever he sends notice under section 21 (2) of the Rent Act to maintain a complaint against the landlord. This complaint was challenged by the landlord the respondent, by filing a revision before the Assistant Sessions Judge Sindhudurg. The revision was allowed by the Additional Sessions Judge, holding that once the tenant invoked the right under section 21 (2) of the Bombay Rent Act, subsequently that right will not be available to him to maintain an application on the same ground. The learned Sessions Judge has elucidated in the order that the cause of action of an offence and actual commission of the offence are two different and distinct legal connotation and in the criminal case, there is no cause of action but only commission of offence. This order of the Revisional Court is challenged in this writ petition by the petitioner-tenant.

(2.) THE learned Counsel for the petitioner submits that the tenant can invoke a right to maintain a complaint before the Magistrate under section 21 (2) whenever he sends a notice under section 21 (1) of the Bombay Rent Act. I failed to understand the reasoning behind this contention. If the contention of the petitioners were to accept whenever a tenant sends a notice then every time landlord is liable to be tried and fined by the Magistrate. If this interpretation of section is accepted it will lead to abuse of the jurisdiction of the Court. On the other hand, the petitioner could have maintained the second application before the Magistrate. If he had succeeded to show before the Magistrate that because of the preventive action taken by the landlord he could not invoke the right under section 21 (2) of the Bombay Rent Act. Therefore the second time an application under the same section would have been maintainable. But, for that there is no pleadings in the writ petition about the details of the earlier petition. Therefore that contention if at all raised could not be countenanced in this writ petition.

(3.) IN view of this, I find no grounds to interfere with the order passed by the revisional Court. The writ petition therefore falls and it is dismissed. In the circumstances no order as to costs. Petition dismissed.