KANNILAL Vs. UDHAMAL

JUDGEMENT

(1.) AN application was made by the appellant landlord for obtaining the approval of the Controller for the ejectment of the respondent under section 5 of Ordinance No. 14 of 1949 known as Bhopal State Rent Control Ordinance, 1949.

(2.) THE application inter alia alleged that the premises in the occupation of the tenant were required by him for the occupation of the persons of his family for whom he is bound to provide accommodation. This was resisted by the tenant who denied the allegation which entitled the landlord to obtain the requisite approval of the authority for his ejectment. The approval sought for was initially granted but on appeal to the High Court the order was set aside and the case was remanded 'for a fresh hearing In accordance with law.'

(3.) AGAINST this order the landlord preferred appeal in the court of Judicial Commissioner Bhopal on 30 -8 -1956 and after the reorganization of States the case was transferred to this High Court for disposal.