GOBINDA CHANDRA MONDAL Vs. SAMARENDRA NATH KUNDU

JUDGEMENT

(1.) THIS is an application under article 227 of the Constitution of India impugning an order dated 27th April, 1987 passed by the learned Rent Controller in R. C. Case No. 662 of 1974.

(2.) THE petitioner is a landlord and the opposite party is a tenant at the behest of the opposite party there was a proceeding under section 31 of the West Bengal Premises Tenancy Act 1956 against the petitioner on the ground of causing interference with the supply of filtered water

(3.) THE learned Rent Controller by his judgment and order dated 27th april 1987 held, inter alia, that the tenant-complainant has not been able to prove that the landlord (the present petitioner) is guilty beyond reasonable doubt but he found as a fact from the Inspector's report dated 10. 3. 81 that there was no supply of water in the disputed premises. In that view of that matter, the learned Rent Controller directed the landlord (the present petitioner) to take steps so that supply of water to the disputed premises restored without any delay.