BIJIT ROY Vs. KHOKAN DEBNATH

JUDGEMENT

(1.) The instant revision petition under Article 227 of the Constitution of India is filed by the petitioner, admittedly a tenant under the respondent, challenging the order dated 11.4.2012 passed by the learned Rent Control Revisional Authority, (the District Judge, West Tripura, Agartala), in case No. RCC (revision) No. 04 of 2010, whereby and whereunder, the revision application filed by the petitioner, against the judgment and order, dated 7.7.2010, passed by the appellate Court of the Rent Control Cases (Civil Judge, Senior Division, Court No. 2, West Tripura, Agartala), in RCC (Appeal) No. 6 of 2008 affirming the judgment and order dated 3.9.2008 passed by the Rent Control Court, Agartala, West Tripura in RCC case No. 14 of 2006 directing the petitioner to put the respondent land lord in vacant possession of the premises in question, was rejected. Heard Mr. D.R. Choudhury, learned Counsel appearing for the petitioner tenant as well as Mr. S.M. Chakraborty, learned senior Counsel assisted by Ms. P. Sen, learned Counsel appearing for the respondent-land lord.

(2.) As agreed to by the learned Counsel for the parties, the instant revision petition is taken up for final disposal at the admission stage.

(3.) The facts needed to be discussed, in a nut shell, are as follows: