UNION OF INDIA Vs. SUBHASH CHANDRA

JUDGEMENT

(1.) This revision petition under section 23-E of the M.P. Accommodation Control Act is filed by the petitioners against the order dated 16.7.84 passed by the Rent Controlling Authority, Manawar in Case No. 6'83-84 A-90 (2).

(2.) Subhashchandra the non-applicant filed an application under section 23-A for eviction against the present petitioners on 1.12.83. It was for eviction of the telephone exchange from house No. 19, on Vallabhbhai Patel Marg, Manawar, which was let out to the Union of India on a monthly rent of Rs. 110.00, on 6.3.69. The Divisional Engineer, Telegraphs, Indore Division, Indore (Petitioner No. 4 herein) had executed a lease deed in favour of the house owner, which is also duly registered.

(3.) Initially the lease was for a period of 5 years and on expiry of the said term the landlord respondent requested the petitioners to vacate the premises, addressed numerous letters for the purpose and the petitioner no. 4 by letters dated 1.4.76 and 20.7.78 informed the Landlord that a search for suitable house was on and no sooner it was available the suit premises would be vacated but that was not to be ultimately the landlord respondent served a notice under section 80 C.P.C. and thereafter instituted proceedings for eviction before the Land Controlling Authority on the ground of his own bona fide requirement of the suit premises for starting his own business therein, for which purpose he had no other suitable alternative accommodation in the town.