E. SATHIA Vs. CHAKRADHAR MOHANTY AND ORS.

JUDGEMENT

(1.) THIS is an application of the landlord for a writ of certiorari challenging the appellate order made under the Orissa House Rent Control Act (4 of 1968). The Petitioner is the owner of two separate houses standing respectively on holding Nos. 643 and 644. He alleged that he was in occupation of the three rooms in the first floor of the house on holding No. 643. The ground floor rooms had been let out. The opposite party No. 1 is a tenant of the house standing on holding No. 644. The Petitioner applied to the Controller - opposite party No. 3 for eviction of the opposite party No. 1 on two grounds - (1) The tenant was a habitual defaulter, and (2). The landlord required the house in good faith for his occupation. The plea of default, was not pressed. Bona fide need of the landlord was seriously denied by the tenant. According to the tenant the landlord was anxious to let out the house at a higher rent after obtaining eviction.

(2.) ACCORDING to the landlord Petitioner the accommodation available to him and the members of his family was inadequate. The family consisted of the landlord, his wife, four grown -up daughters and four sons. Two of the elder sons have been living outside, but the members of their family used to come and go. It was stated that the three rooms in the first floor of the house standing on holding No. 643 were not sufficient for living.

(3.) THERE is no dispute that at present the landlord, his wife, two sons and four grown -up daughters are living in the house, one of the sons living with the Petitioner is also said to have been married. Thus the family is large enough. The three rooms in the first floor of the house on holding No. 643 which at present is in their occupation indeed would not be sufficient for such a large family. It can, therefore, be not doubted that if the landlord asks for more accommodation such claim would be in good faith.