B.RAMA RAO Vs. KHADAR BAASHAH

JUDGEMENT

(1.) The present Civil Revision Petition is filed seeking the following relief:

(2.) The case of the petitioner is as follows:

(3.) Petitioner herein is the tenant and Respondent is the land lord. It is submitted that the Respondent filed R.C.C.No.2 of 2013 on the file of the Principal Junior Civil Judge at Vizianagaram against the petitioner under Sec. 10 (3) of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short hereinafter "the Act, 1960") for eviction of the petitioner and after trail, the learned Principal Junior Civil Judge, Vizianagaram was pleased to allow the RCC and directing the petitioner to vacate the suit schedule property by judgement and decree dtd. 1/10/2018. Then, the petitioner preferred Rent Control Appeal No.1 of 2018 on the file of the Rent Control Appellate Authority-Cum-Senior Civil Judge, Vizianagaram vide Rent Control Appeal No.1 of 2018 and the said Appeal was dismissed by judgment and decree dtd. 5/9/2023, granting three months' time to the petitioner to vacate and hand over the vacant premises.