VINOD AWASTHI Vs. ARTI SHARMA

JUDGEMENT

(1.) This revision petition is placed before this Court being aggrieved by the order of eviction passed by the Rent Controlling Authority under the provisions of M.P. Accommodation Control Act.

(2.) During the course of hearing, learned counsel for the parties fairly submitted that the Rent Controlling Authority as a matter of fact has not adverted to the evidence brought on record for and against the eviction proceedings and has passed the impugned order in a slip shod manner. The aforesaid impugned order, therefore, cannot be sustained in the eyes of law. It is jointly prayed by the counsel for parties, that in the fitness of things, the entire matter may be remitted back to the Rent Controlling Authority to decide afresh by recording a finding as against the issues framed on pleadings of the parties and evidence led in that behalf.