ARASTU TALIMI TRUST Vs. SYED SHAH SHUJAUDDIN QUADRI

JUDGEMENT

(1.) Heard both sides and considered the material on record.

(2.) This civil revision petition is directed against the order dated 26-10-1999 passed in E. A. No. 106 of 1996 in E. P. No. 49 of 1996 in R. C. No. 100 of 1994 on the file of the II Additional Rent Controller, Hyderabad in which the petitioner's application purported to have been filed under Rule 23(7) of A.P. Buildings (Lease, Rent and Eviction) Control Rules, 1961 (for short 'the Rules') has been dismissed.

(3.) The relevant facts leading to the trial Court's order may be stated briefly as follows: