JAGAN PRASHAD Vs. SHANTA BAI

JUDGEMENT

(1.) This is a Review Petition filed by the petitioner-tenant seeking to review the order dated 25-2-2000 passed by this Court in C.R.P. No.2304 of 1994.

(2.) The respondent-landlord filed R.C. No.189 of 1989 on the file of the First Additional Rent Controller, Hyderabad seeking eviction of the petitioner-tenant from the petition schedule mulgi on grounds of willful default in payment of rent and bona fide personal requirement and the said R.C. No.189 of 1989 was allowed and eviction was ordered by the trial Court. The appeal preferred by the tenant in R.A. No.49 of 1989 on the file of the Chief Judge, City Small Causes Court, Hyderabad was also dismissed by his order dated 16-4-1994 against which C.R.P. No.2304 of 1994 was filed by the tenant before this Court. This Court, after hearing both parties at length, dismissed the said revision by order dated 25-2-2000. After the dismissal of the revision petition, the petitioner-tenant has filed the present review petition seeking to review my order dated 25-2-2000.

(3.) Sri J.V. Suryanarayana, the learned Senior Counsel appearing for the respondent-landlord raised a preliminary objection on the maintainability of the review petition. Sri S. Venkata Reddy, learned Senior Counsel appearing for the review petitioner contended that the review petition is maintainable inspite of the fact that the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (Act XV of 1960) (hereinafter referred to for short as "the Rent Control Act") does not provide for such a review.