MOHAMMAD UMAR Vs. HOUSE RENT CONTROLLER, BILASPUR

JUDGEMENT

(1.) THIS appeal is filed by Sheikh Mohammad Umar whose petition under Article 226 of the Constitution has been dismissed by Sen, J.

(2.) THE applicant landlord on 12 -2 -1955 wanted to adduce evidence to produce (prove) his bona fides also and now he comes up with this application which, according to me, is not now tenable in view of the enquiries afoot after which any order of allotment would be passed and hence the application is rejected.

(3.) IN the above view, the appeal fails and is dismissed. There will be no order for costs.