MATADEEN Vs. ASHOK KUMAR, MORAR

JUDGEMENT

(1.) THIS is a tenant's revision petition u/s 23 -E of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as the "Act') or the Principal Act from the order dated 28 -1 -84 of the Rent Controlling Authority, Gwalior, (hereinafter referred to as the R. C. A.) rejecting his prayer for being furnished with a copy of the landlord's application for eviction u/s 23 -A.

(2.) THE learned R. C. A's order runs as follows: - -

(3.) NOW , the M.P. Accommodation Control Amendment Act, 1983 (No. 27 of 1983) hereinafter referred to as the amending Act - -has made important changes in the Principal Act (No. 41 of 1961).