MADHUKAR Vs. SAMPATRAO T PATRIKAR

JUDGEMENT

(1.) THIS revision petition under Section 23-E of the M. P. Accommodation Control Act, 1961 (for short 'the Act') is directed against the order dated 14-7-1987 passed by the Rent Controlling Authority, Indore (for short 'the authority') whereby it has been directed that the application dated 5-3-1984 under section 23-A of the Act filed by the petitioner be sent to the Civil Court of competent jurisdiction.

(2.) CIRCUMSTANCES giving rise to the revision petition are these. It is not in dispute that the petitioner is in the employment of the M. P. Government as a teacher and from 1963 onwards he is all along posted at Indore. During his posting here, he let out the suit accommodation situate at Indore to the non-applicant on 6-5-1981.

(3.) ACCORDING to the petitioner, in his family circumstances, he wanted to shift to the area where the suit accommodation is situate and when one of his tenants vacated a portion of his building in July 1983, he has shifted to the same. The non-applicant did not vacate the accommodation which forms a part of that building and, therefore, the application under Section 23-A of the Act.