DEVIDAYAL SALES PVT LTD Vs. RAMESHCHANDRA KANHAIYALAL

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 12 -10 -1993 rendered by the Rent Controlling Authority, Indore in case No. A/90(7)36/93 thereby refusing leave to contest the application pending before it for eviction.

(2.) BRIEFLY stated, the facts of the case are that non -applicant has filed the application before the Rent Controlling Authority seeking eviction from the tenanted premises. The applicant in this petition sought leave to contest in terms of Section 23C of the M. P. Accommodation Control Act, 1961. By elaborate order, the Rent Controlling Authority refused the leave to contest the application. This revision petition is directed against that order.

(3.) IN our country, men are more and mansions less. This is why eviction matters became highly controversial and face hot contest. To combat this position at least for certain specified categories of the landlords, the special forum and procedure for trial have been introduced by the Amending Act 27 of 1983.