ASHISH SAHU Vs. SUSHILA DEVI CHAUHAN

JUDGEMENT

(1.) THEY are heard on admission.

(2.) AN application for eviction was submitted by the respondent who is the widow under Chapter III-A section 23-A of M.P. Accommodation Control Act, 1961. The Rent Controlling Authority issued summons to the applicant/tenant, but admittedly he failed to submit application for obtaining leave to appeal as envisaged under section 23-C of the said Act. Eventually, under the deeming clause the Rent Controlling Authority has passed the order of eviction.