MUSHTAQ AHMAD BHAT Vs. HABIBULLAH DHOBI

JUDGEMENT

(1.) This revision has been filed by the petitioner (landlord) against order dated 16.06.2015 passed by the learned District Judge, Baramulla in appeal filed by the respondent (tenant) whereby the order dated 30.07.2012 passed by the Rent Controller (Chief Judicial Magistrate), Sopore in an application for enhancement of rent filed by him has been set aside.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Petitioner'S shop situate at Main Bazaar, Baramulla, opposite Karipa Park, is in possession of the respondent on annual rental of Rs. 3500/. In November, 2008, petitioner filed an application before the Rent Controller for enhancement of rent of the said shop under the House and Shops Rent Control Act (for short the Rent Control Act). On 30.07.2012, when the application was at final hearing stage, learned Rent Controller disposed of the same by a short order, which reads: