WAILAITI RAM Vs. NARBADA PRASAD

JUDGEMENT

(1.) THE respondent landlord after having retired from the government service accepted an appointment in a Government aided school. . During this period he built a house and let it out to the present petitioner. He sought eviction under Chapter III-A of the Madhya Pradesh Accommodation Control Act, 1961 (hereinafter referred to as the Act ). He was successful in this litigation. The tenant has preferred a petition under Section 23-E of the Act. The main ground urged by him is that respondent landlord is not a landlord for the purposes of Chapter III-A of the Act. It is specifically pleaded that definition of landlord as occurring in Section 23-J does not embrace the case of respondent. Before noticing the facts this statutory provision be noticed. This reads as under :

(2.) THE brief facts be now noticed.

(3.) ONE Narbada Prasad, retired from government service on 30th March, 1976. He built a house after retirement. This was let out to the present petitioner on 6th August, 1985. He sought eviction by initiating eviction proceedings by resorting to speedy provisions contained in Chapter III of the Act. The Rent Controller allowed the application. It is against this order, the present petition has been preferred.