MOHAMMED HUSSAIN Vs. MURTUZA

JUDGEMENT

(1.) By this writ petition under Article 227 of the Constitution of India, the defendant-tenant has challenged the order of the trial court dated 6.2.2017 whereby the petitioner's application under section 13(2) of the M.P. Accommodation Control Act has been decided and the provisional rent of Rs. 1,400/- per month has been fixed.

(2.) Learned counsel appearing for the petitioner submits that trial court has committed an error in fixing the provisional rent without directing the parties to file the affidavit and without conducting summary enquiry.

(3.) As against this, learned counsel for respondents has supported the impugned order and has submitted that trial court has duly taken into account all the relevant circumstances while passing the impugned order.