SUKHDEO SINGH Vs. MUKHTYAR SINGH

JUDGEMENT

(1.) Petitioner Sukhdeo Singh has filed this revision petition under Section 23-E of the M.P. Accommodation Control Act, 1961 (hereinafter to be referred as "the Act") read with Section 115 of the C.P.C. against an order passed on 30/4/2015 by Rent Controlling Authority, Sub Division Gorakhpur of District Jabalpur, whereby applications filed by the petitioner under Section 5 of Limitation Act for condonation of delay and under Order 9 Rule 13 of the C.P.C. for setting aside ex parte eviction order of the petitioner have been dismissed.

(2.) Admittedly, petitioner Sukhdeo Singh was a tenant in suit accommodation for residential purpose. Present respondent Mukhtyar Singh had filed on 1/6/2012 an application under Section 23-A of the Act for eviction of the present petitioner from the tenanted premises, which has been allowed by the said authority by an order passed on 6/6/2013.

(3.) It appears that eviction order of the petitioner has been passed by the Rent Controlling Authority actually on 6/6/2013, but due to typing mistake in the title of the order its delivery date is typed as 6/6/2012 and the present petitioner has referred the date of his eviction order as 6/6/2012 in his petition filed before Rent Controlling Authority and before this Court also.