DILIP BAGHELA Vs. VIRENDRA KUMAR CHOUBEY

JUDGEMENT

(1.) Order passed in this Civil Revision shall also govern disposal of connected Civil Revisions 523/2010, Satish Gupta vs. Virendra Kumar Choubey, C.R. No. 521/2010, Laxmi Kant vs. Virendra Kumar Choubey, C.R. No. 509/2010, Umashanker vs. Virendra Kumar Choubey, C.R. No. 510/2010, Baba Thakur vs. Virendra Kumar Choubey and C.R. No. 511/2010, Rajendra Kapoor vs. Virendra Kumar Choubey.

(2.) This revision application has been filed under section 23-E of the M. P. Accommodation Control Act, 1961 (in short "Act") by the tenant assailing the order of eviction dated 11-10-2010 passed by the Rent Controlling Authority, Jabalpur allowing the application filed by landlord under section 23-A of the Act and passing the order of eviction against tenant and the applicants of connected civil revisions.

(3.) The facts necessary for disposal of this revision application and connected revisions are that the respondent-landlord filed an application under section 23-A of the Act for eviction on the ground that suit accommodation which is given to the applicant-tenant is residential and because the same is needed by the plaintiff-landlord for his own residence, the same be got vacated. The respondent-landlord submitted the eviction application categorizing himself to be a specified landlord as defined under section 23-J(iv) of the said Act. In the application of eviction in paras 1 and 4, it has been pleaded that the plaintiff-landlord is a physically handicapped person and therefore categorizing himself to be a specified landlord he has filed application for eviction. In para 7 of the eviction application, he has pleaded that suit accommodation is required bona fide by him and hence it has been prayed that his application be allowed and the tenant who was arrayed as non-applicant before the Rent Controlling Authority and who is applicant in this civil revision application be evicted from the suit premises.