SHYAM KAPOOR Vs. PRAKASH NARAYAN SAXENA

JUDGEMENT

(1.) THE statutory requirement is that a petition preferred under Chapter III- A of the Madhya Pradesh Accommodation Control Act, 1961 (hereinafter referred to as the 1961 Act), for specified categories should be disposed of within six months. This litigation has taken almost ten years to conclude. In spite of this, the present petitioner-tenant did not produce his entire evidence. He sought for more time. After giving number of opportunities and after observing that last opportunity is being given, the Rent Controlling Authority proceeded to decide the matter on 9th of July, 1996. It has come to the conclusion that the tenanted premises are required bona fide by the landlord. The accommodation is partly residential and partly commercial. The need of the landlord has been found to be genuine under both the heads. It is against the above order, passed by the Rent Controlling Authority (hereinafter referred to as the RCA), the present revision petition has been preferred under section 23-E of the 1961 Act.

(2.) THE learned Counsel for the petitioner has made available the copy of the petition preferred under section 23-A of the 1961 Act and also the pleadings taken by him by way of defence. The statement of landlord and his witnesses as also the statement of the present petitioner have been placed on the record.

(3.) A perusal of the petition preferred under section 23-A of the 1961 Act, indicates the following facts :