SEWARAM Vs. NARAYAN PRASAD

JUDGEMENT

(1.) ORDER passed by the Rent Controlling Authority, Gwalior, for short 'The Authority', on 30.11.90 is assailed. Proceedings under the M.P. Accommodation Control Act, 1961, for short 'the Act', are of summary nature and are mandated to be completed within a statutory period of six months. As such, I have considered it unnecessary to retain the matter here by noticing the non - petitioner.

(2.) THE petition is disposed of accordingly in terms of the following directions: -

(3.) REVISION disposed of in terms of above direction.