MOHAMMAD MUKARRAM AH Vs. K BEGUM

JUDGEMENT

(1.) This is a revision petition preferred by the tenant under section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, (hereinafter referred to as 'the Act') seeking to revise the order of the Chief Judge, City Small Causes Court, in R. A. No. 557 of 1973, dated 27th November, 1973 upholding the order of the Principal Rent Controller, Hyderabad in I.A. No. 996 of 1972.

(2.) The facts giving rise to this petition may be shortly set out. The respondents are the owners of a building consisting of four mulgies bearing Municipal No. 11-6-207 situated near Public Gardens, Nampally, Hyderabad. The petitioner is a tenant in one of the mulgies. The land-ladies filed applications for eviction of the tenants on the ground that the building is required bona fide for reconstruction. Those applications were dismissed by the Rent Controller Aggrieved against the decision of the Rent Controller, the land-ladies preferred appeals which were allowed by the Chief Judge, City Small Causes Court, Hyderabad, The learned Judge also directed the land-ladies to complete the construction within a period of six months from the date the possession of the building was handed over to them and offer the premises to the tenants within 15 days after the completion of the reconstruction.

(3.) The tenants were given a month's time to deliver the possession of the premises. The tenants preferred revision petitions to this Court. This Court dismissed the revision petitions on 25th June, 1971 with the following directions;