BHAVITA JITENDRA MEHTA Vs. SUDERA ENTERPRISES PRIVATE LIMITED

JUDGEMENT

(1.) This is to consider an application under Article 227 of the Constitution of India read with section 115 of the Code of Civil Procedure against orders dated January 30, 2003, February 17, 2003 and February 21, 2003 all passed by the learned Chief Judge, Presidency Small Causes Court at Calcutta in R.C.A. No. 1 of 2002.

(2.) The petitioner in this application is a tenant in respect of shop No. B-203, lower basement, at 1, Shakespeare Sarani, Calcutta 71. The petitioner was inducted in the disputed premises by Sudera Enterprises Private Limited.

(3.) Sometime in April 1989 the petitioner initiated a proceeding in the office of the Rent Controller for fixation of fair rent under sections 8, 10 and 12 of the West Bengal Premises Tenancy Act, 1956.The said proceeding was, however, transferred to the Additional Rent Controller and was, ultimately registered as A.R.C. No. 92 of 1989(FR).