DHRUBA CHARAN CHOUDHURY Vs. JASODA SAHU

JUDGEMENT

(1.) An order of eviction of the petitioner from a shop-room, made under S. 7 of the Orissa House Rent Control Act, 1967, is under challenge in this writ application.

(2.) One Sibaram Sahu filed the application for eviction of the petitioner on the sole ground that he wanted to use the room for running a business in detergents and chemicals. He died during the pendency of the proceeding and opposite parties 1 to 3 were substituted in his place.

(3.) The case of the petitioner-tenant was that the landlord demanded higher rent to which he did not agree. Hence, the petition for eviction was filed on false grounds.