AVDHESH MANI NEMA Vs. G.P.PATHAK

JUDGEMENT

(1.) This revision has been preferred under Section 23 (E) of M.P. Accommodation Control Act, 1961 whereby order dated 02.08.2010 passed in Revenue Case No. 185/B-121-2006-2007 is under challenge.

(2.) To appreciate the contentions, brief facts of the case are elucidated as under:-

(3.) On perusal of order sheet dated 4.5.2010, it is evident that in Writ Petition No. 3978/2000 vide order dated 16.4.2010, the High Court referred the case back to the Rent Controlling Authority and directed to dispose the same within a period of three months. Pursuant to that S.D.M and RAC, Narsinghpur passed the impugned order on 2.8.2010 and directed the non- applicant/petitioner to evict the rented house within a period of two months and to hand over the vacant possession and deposit the arrears of rent.