POKHARDAS Vs. SAVITA DEVI

JUDGEMENT

(1.) THIS is a revision by the tenant under Section 23 -B of the M.P. Accommodation Control Act, 1961 against the order by which he has been directed to deliver possession of the suit accommodation to the landlord.

(2.) DR . P.L. Shrivastava submitted an application under section 23 -A of the Act before the Rent Controlling Authority, Bhopal for eviction of the tenant on the ground that the shop in which he is carrying on laundry business is required by him for running his office as an Advocate. He was a retired Government servant. The need of the applicant was upheld and the application was allowed. The tenant filed this revision. During the pendency of this revision Dr. P.L. Shrivastava died and his widow has been brought on record as his legal representative.

(3.) IT is well settled that in a proceeding for ejectment of a tenant on the ground of personal requirement, unless the statute prescribes to the contrary, the requirement must continue to exist on the date when the proceeding was finally disposed of either in appeal or revision by the relevant authority. Therefore, subsequent events can be taken cognizance of if they are relevant and material. (Amarjit Singh v. Smt. Khatoon Quamrain 1987 MPRCJ 9 (SC)).