K.K. DIXIT Vs. MADAN GOPAL CHOUBEY

JUDGEMENT

(1.) WITH consent of learned counsel for the parties matter is heard finally.

(2.) ALLEGING non observance of mandatory provisions contained under Section 23B read with the form specified in the second schedule of Madhya Pradesh Accommodation Control Act, 1961 by the Rent Controlling Authority, the applicant calls in question the order dated 7.6.2014 passed by Sub Divisional Officer cum Rent Controlling Authority in Revenue Case No.43/B -121/2013 -14; whereby, an application under Order 9 Rule 13 of the Code of Civil Procedure 1908 for setting aside exparte eviction order dated 21.2.2014, has been dismissed.

(3.) THE order as apparent is a cryptic one and does not take into consideration relevant provisions of 1961 Act and of the CPC.