PYARE MIYAN Vs. AMATULLAH BI

JUDGEMENT

(1.) THIS is a revision under Section 23A of the Madhya Pradesh Accommodation Control Act, 1961 (hereinafter referred to as the Act).

(2.) THE tenant Pyare Miyan seeks quashing of order of ejectment passed against him by the Rent Controlling Authority, Bhopal dated 6.9.1985.

(3.) THE order impugned deserves to be set aside on the short ground that it does not spell out the finding of bonafide need. The learned Rent Controlling Authority has not at all given any reason whatsoever as to how the landlady has proved her bonafide need for her son.