SANJAY SHRIVASTAVA Vs. LAXMI DEVI

JUDGEMENT

(1.) This order shall dispose of civil revision nos. 241/2020, 242/2020, 243/2020, 244/2020, 245/2020, 246/2020, 247/2020 and 248/2020. All these civil revisions are heard and decided finally with the consent of parties by common order.

(2.) Vide impugned order dtd. 30/7/2020 learned Rent Controlling Authority, Narsinghpur, has while dismissing the application under Sec. 23-C of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as "the Act") passed order of eviction on the basis of deemed admissions even without discussing the averments made in the application for eviction and even without recording expa rte evidence.

(3.) Learned counsel appearing for the petitioner submits that learned RCA has on technical grounds erred in dismissing the application under Sec. 23-C of the Act whereas, the petitioner has already filed written statement on record. He further submits that even after dismissing the application under Sec. 23-C of the Act, learned RCA had no jurisdiction to pass order of eviction even without considering the merits and demerits of the case of respondent/landlord and he prays for allowing the civil revision.