VIMAL UPADHYAY Vs. HARISINGH CHOUHAN

JUDGEMENT

(1.) BY impugned order dated 22-2-2003 the Rent Controlling Authority, Indore ('rca' for short) has ordered re-entry of the non- applicant/tenant under Section 23-G (3) and (4) of the M. P. Accommodation Control Act, 1961 ('act' for short ).

(2.) FACTS necessary for decision of this revision, in brief, are as follows :

(3.) HARISINGH (N. A. 1) had claimed that late Prashant Kumar Chourasia had not occupied the house for his own or family's residence even for a day after getting its vacant possession and had kept the same locked. According to him ground taken for eviction by late Prashant Kumar Chourasia had been false. He had been trying to sell the house after getting the same vacated and thus, Harisingh (N. A. 1) has become entitled to re-entry.