N B NARSING RAO Vs. M VARALAXMI

JUDGEMENT

(1.) The petitioner herein tiled R.C.C. No.269/84 on the file of the Principal Rent Controller, Hyderabad under Section 14(3) of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 for restoration of amenities. Pending the application, he filed I.A.No.385/84 for an interim order under Section 14(3) of the aforesaid Act. The Rent Controller by an order dated 17-7-1984 passed interim order directing the respondent not to make any construction in the suit premises, House bearing No.l.l.686/B, Gandhi Nagar, Hyderabad in the open space which is fully described in the plan filed and to restore amenities by immediately removing the building materials.

(2.) Aggrieved by the said order, the landlady preferred appeal R.A.No. 169/84 in the Court of the Chief Judge, City Small Causes Court, Hyderabad. The Chief Judge, City Small Causes Court reversed the order of the Principal Rent Controller.

(3.) Against the said order, the petitioner-tenant preferred this revision.