A KRISHNA RAO Vs. MOHINI

JUDGEMENT

(1.) Civil Miscellaneous Petition No. 18026 / 94 is filed by the landlord, i.e., respondentin C.R.P. No. 4221 / 94 to set aside the ex-parte order, dated 2-ll-1994, passed by this Court in C.R.P. No. 4221 / 1994. Review C.M.P. 18095/94 is filed by the legal representatives of the deceased-original tenant / petitioners in C.R.P. No. 4221 / 94, to review the order, dated 2-11-1994, passed by this Court in C.R.P. No. 4221 / 94. Both these applications are being disposed of by this order.

(2.) For convenience sake, parties will be referred to in this order, according to their array in C.R.P. 4221 / 94.

(3.) Petitioners are the legal representatives of the original tenant. Respondent/landlord filed R.C. No. 149 / 1984 before the Principal Rent Controller, Hyderabad, against the original tenant-Mr. Lal Chand, for eviction from the suit schedule premises. On 20-7-1988, eviction was ordered. The Rent Controller, by his order dated 20-7-1988, gave two months' time to the tenant to vacate and hand-over vacant possession of the suit schedule premises, to the landlord / respondent. Aggrieved by the same, petitioners fled Rent Appeal No. 273 / 1988 before the Chief Judge, City Small Causes Court, Hyderabad. That appeal was dismissed on 30-4-1993, granting three months' time to the tenants for vacating the premises. Petitioners filed C.R.P. No. 2609 of 1993 in this Court, questioning the order in R.A. No. 273 / 1988. This Court, by order, dt. 2-8-1993, dismissed the C.R.P. No. 2609 / 93 and granted three months' time to the petitioners to vacate and deliver vacant possession of the premises, to the respondent. Aggrieved by the same, petitioners/tenants filed Special Leave Petition (Civil) No. 16521 of 1993 in the Supreme Court. The Supreme Court, on 28-10-1993, dismissed S.L.P. (Civil) No. 16521 / 93, by passing the following order:-