REBA DEBBARMA Vs. SUBHASH CHANDRA SHIL

JUDGEMENT

(1.) By this petition under Article 227 of the Constitution of India, the petitioner who filed the petition for eviction of the respondents under Section 12 of the Tripura Buildings (Lease and Rent Control) Act, 1975, in short RCC Act, being RCC 14 of 1987 in the court of the Civil Judge, Junior division, Court no.1, Agartala, West Tripura, hereinafter the RC Court has questioned the judgment and order dated 12.1.2015 delivered by the District Judge, West Tripura, Agartala (the Revisional Authority under the RCC Act) delivered in RCC (Revision) No. 06 of 2013 whereby the challenge as laid against the orders dated 23.09.2013 passed in Misc.(J)129 of 2013 arising from Ex(RCC) 08 of 2013 and in Ex(RCC) 08 of 2013 has been rejected.

(2.) By the final order dated 27.02.1996 delivered in RCC 14 of 1987, the RC court has observed and directed as under :

(3.) No appeal against the said order dated 27.02.1996 was preferred by the petitioner . However, the tenant-opposite parties filed an appeal under Section 20 of the RCC Act against the said order and the said appeal was dismissed by affirming the order of the RC court. From the said appellate order, the tenant-opposite parties preferred the revision under Section 22 of the RCC Act against the judgment and order dated 05.08.1997 passed by the appellate court in the RCC Appeal. The said revision was also dismissed being bereft of merit by the judgment and order dated 05.12.2000 . In the said revision being RCC REV 11/1997, the revisional authority by the said judgment has observed as follows :