DADRI EDUCATION SOCIETY Vs. RAVINDER KUMAR

JUDGEMENT

(1.) THIS re vision petition has been directed against the orders of the authorities below.

(2.) THE necessary facts giving rise to the present revision petition are that the petitioner Society filed an application dated 12.1.1988 against the tenant for fixation of fair rent on the averments that the learned Rent Controller, Charkhi Dadri in a previous application between the same parties fixed the rent at the rate of Rs. 30/- per month with effect from 12.2.81 and that since a period of five years has elapsed, the petitioner society is entitled to fixation of fair rent afresh. It was averred that the petitioner was entitled to the fixation of fair rent in accordance with law. The Rent Controller determined the fair rent at Rs. 33/- p.m. from the date of the application. The matter went up in appeal at the instance of the petitioner and in appeal the appellate authority has upheld the order of the Rent Controller. The petitioner landlord has come up in revision petition against the orders of the appellate authority and of the Rent Controller.