SHYAMA BAI Vs. MURLIDHAR LATE DR SHOBHRAJ AHUJA

JUDGEMENT

(1.) THE land lady, being dissatisfied by the impugned order dated 19/6/2003 passed by Rent Controlling Authority, Shahdol in case No. 3/a 90/92-93 dismissing her application of eviction against the respondent, has filed this revision application under Section 23-A of M. P. Accommodation Control Act, 1961 (in short 'the Act' ).

(2.) THE present applicant, being landlord of special category as defined under Section 23-J of Chapter III-A of the Act, filed an application before rent Controlling Authority for eviction of respondent from the suit accommodation which is non-residential on the ground of her bona fide need as envisaged under Section 23-A (b) of the Act.

(3.) THE application for eviction was filed by applicant-Shyama Bai against her tenant Shobhraj Ahuja who died during the pendency of the application before the Rent Controlling Authority and present respondent-Murlidhar was brought on record as his legal representative.