GOPI CHAND GUPTA Vs. SHAKUNTALA BAI SANGEWAR

JUDGEMENT

(1.) FACTUAL matrix for the purposes of disposal of the present case are as under :

(2.) THE application dated 10.3.97 filed by the non-applicants was considered by the Rent Controlling Authority and after a lengthy tussle, the Rent Controlling Authority had passed the final order in favour of the tenant and directed the applicant/landlord to restore possession of the suit premises to the legal representatives of the deceased tenant. Being dissatisfied by the said order, the applicant/landlord has preferred this revision petition.

(3.) THE judgment of the Allahabad High Court proceeds on the footing that the authority or Tribunal cannot exercise the powers which are not conferred on them under the statute under which they have been constituted. The judgment further says that if a special authority or Tribunals are constituted under a special statute and for special objects, therefore, it is not possible to imply inherent powers in them.