MADHUKAR Vs. RAMESH

JUDGEMENT

(1.) A speedy remedy provided under Chapter III-A of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as the Act, was initiated in the year 1988. This concluded in the month of February 1995. The petitioner who is a tenant still submits that he was not given proper opportunity to defend and put across his point of view.

(2.) THE brief facts out of which this petition has arisen be noticed.

(3.) THE Rent Controlling Authority examined the above questions and recorded the findings in favour of the respondent-landlord and passed an order of eviction. The Authority came to the conclusion that there is a shop measuring 12' x 12' regarding which eviction is sought. Relying on the statement of the respondent-landlord, it was concluded that the landlord does not possess any other shop in the city of Indore. Two witnesses were produced on behalf of the respondent-landlord. They stated that the respondent-landlord had retired from service and with a view to make a better living he wanted to engage himself in the stationery business. It accordingly came to the conclusion that :