RAJESH JAGANNATH HELGE Vs. VIMALABEN MANGALKUMAR PUNJABI

JUDGEMENT

(1.) This writ petition is filed by the tenant feeling aggrieved by the orders passed by the authorities under the Central Provinces and Berar Letting of Premises and Rent Control Order, 1949. The parties shall herein after be referred to as applicant and the non-applicant. The petitioner is a non-applicant.

(2.) The facts giving rise to the writ petition are as follows-

(3.) The application was opposed by the tenant/non-applicant. He admitted the description of the property. He also admitted that he is a tenant and is paying Rs. 1150/per month. He denies that he is a habitual defaulter. He also denies that the applicant needs the premises for her son and that her need is bona fide. It is his case that the rent was paid from time to time by different modes as per practice prevailing between the parties. The non-applicant submits that he was in search of alternate accommodation but could not get the same and therefore, could not vacate the suit premises.