MUNNA @MAHENDRA Vs. SMT. USHA DEVI

JUDGEMENT

(1.) Heard.

(2.) By this miscellaneous petition under Article 227 of the Constitution, the defendant tenant has approached this court challenging the order of the trial court dated 21/2/2019 whereby the defence of the petitioner u/S.12(6) of the M.P. Accommodation Control Act has been struck off.

(3.) Learned counsel for petitioner submits that the entire rent has been deposited. The application for condonation of delay filed on 11/2/2019 Annexure P/1 has not been decided and the defence has been struck off mechanically. As against this, learned counsel for respondent has supported the impugned order.