STATE OF M.P. Vs. CHINTAMANI AGARWAL

JUDGEMENT

(1.) SPECIAL leave granted.

(2.) THE State of Madhya Pradesh in exercise of the powers under sub -Section (2) of Section 3 of the M.P. Accommodation Control Act 1961 (the Act), exempted all buildings owned by the Madhya Pradesh Wakf Board (Board) from the operation of the Act The notification dated 7.9.1989 granting exemption to the Board under the above -mentioned provision of the Act was challenged before the High Court. The High Court quashed the notification on the short ground that there was no material before the State Government to reach the satisfaction that it was necessary to issue the impugned notification.

(3.) LEARNED counsel for the respondents, however, states that the respondents are prepared to pay the market rent provided the Board permits them to continue as tenants. The respondents may approach the Board in this respect. Learned counsel appearing for the Board very fairly states that the offers of the respondents will be considered sympathetically. The appeal is disposed of. No costs.