MOHANDAS Vs. KUSUM BAI

JUDGEMENT

(1.) THIS is a revision filed by the tenant under Section 23-E of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as the Act) against an order dated 30.4.1986 passed by the Rent Controlling Authority, Betul whereby the applicant's eviction from the suit house has been directed.

(2.) THE only grievance of the applicant/tenant is that after granting permission under Section 23-C of the Act to the applicant/tenant on 19.11.1984 for filing written statement thereby raising grounds that the landlord has no bonafide need to evict the applicant from the suit premises, abruptly the same was withdrawn on 31.1.1985 reviewing the order dated 19.11.1984.

(3.) IN the instant case, nothing has been pointed out from the provisions of M.P. Accommodation Control Act, 1961 that the power of review is vested in the authority by any statute. Therefore, the order of the Rent Controlling Authority reviewing its earlier order is without jurisdiction. See Thakur Himmat Singh v. Board of Revenue, 1966 MPLJ 170 (FB), Patel Narshi Thakershi and others v. Pradymansinghji Arjunsinghji, AIR 1970 SC 1273.