IBP CO LIMITED Vs. HABEEBA BEGUM

JUDGEMENT

(1.) Heard the learned counsel appearing for both sides.

(2.) The petitioner filed R.C. No. 85 of 1997, on the file of the 1st Additional Rent Controller, Hyderabad, under Section 8(5) of the A. P. Building (Rent, Lease and Eviction) Control Act, 1960 (for brevity 'the Act'), seeking permission of the Rent Controller to permit him to deposit rents before the Rent Controller, payable to the respondents.

(3.) It is stated that the petitioner obtained a piece of land admeasuring 22,500 sq.ft equivalent to 2032 sq. mts forming part of S.Nos. 64 and 65 on the old Hyderabad-Kurnool Road on lease under a Registered Lease Deed bearing document No. 1158 of 1968 dated 11.6.1968 and lease commenced from 14.2.1967 for a period of 20 years with an option for renewal for a further period of 20 years for a monthly rent of Rs. 350/-. Thus the total period of lease is 40 years. It is stated that the period of 40 years lease from 11.6.1968 expires on 11.6.2008. It is the case of the petitioner that he has been paying the rents regularly but the respondents refused to receive the rents from April 1996 onwards and therefore, he filed the said application to deposit the rents.