S KRISHNA MURTHY Vs. G SEETARATHNAM

JUDGEMENT

(1.) These five Revision Petitions under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, were heard together as the land-lord in all these cases is common

(2.) Three eviction petitions were filed by the land-lord against thetenants in three separate portions of the same building All the three petitions were allowed by the Controller against which the tenants had filed Appeals In respect of two, the appellate authority, though gave findings on certain issues in favour of the land-lord, which would entitle him for an eviction order, dismissed the appeals on the new ground ' raised in appeal about the applicability of the Act to Visakhapacnam Corporation and jurisdiction of the controller Because of this question about applicability of the Act, CRPNos 2455 and 2534/84 have been filed by the land-lord challenging the correctness of the view of the appellate court regarding the applicability of the Act, and CRPs 2427 and 2431/84 have been filed by the tenants seeking to set aside the findings recorded on merits by the appellate authority

(3.) CRPNo 934/84 is filed by the tenant against the order of theappellate authority, confirming the order of the Controller, as in that appeal the said objection was not raised However, the tenant has filed an application CMPNo 14003/84 to raise the same objection as an additional ground in this Court