SMTI. SARASWATI SAHA, Vs. SRI DILIP KUMAR DEY

JUDGEMENT

(1.) HEARD learned counsel, Mr. D.R. Choudhury for the petitioners and learned senior counsel, Mr. S.M. Chakraborty, assisted by learned counsel, Ms. D. Das for the respondent. By filing this application under Article 227 of the Constitution of India the petitioners challenged order dated 29.11.2013 passed by learned District Judge, West Tripura, Agartala in Case No. RCC(Revision) 4 of 2013.

(2.) THE fact in short is that the respondent -landlord preferred an application before the Rent Control Court, Agartala under Sections 12(2)(b) and 12(4)(iv) of the Tripura Buildings(Lease and Rent Control) Act, 1975 seeking eviction of the petitioners from the premises described in the schedule of the petition. It was registered as case No. RCC 7 of 2010. By judgment dated 30.06.2012 the Rent Control Court allowed the petition and directed the tenant -petitioners to vacate the possession of the rented premises within 60 days from the date of that judgment.

(3.) CHALLENGING the order dated 04.05.2013 passed in RCC(Appeal) No. 4 of 2012, the tenant -petitioners preferred RCC(Revision) No. 4 of 2013 in the Court of District Judge, West Tripura, Agartala and the learned District Judge by judgment/order dated 29.11.2013 disposed the revisional application directing the tenant -petitioners to vacate the rented premises within one month from the date of judgment/order so that the respondent -landlord can take up the construction work without killing further time. The revisional Court upheld the consenting order of the appellate Court that after the construction will be over one room should be provided to the tenant -petitioners.