BHARAT AUTO MOBILES Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.14.10.2019 in O.A.No.15 of 2017 of the Telangana Endowments Tribunal, Hyderabad (for short 'the Tribunal').

(2.) The petitioner herein is a proprietary concern and was tenant of the property belonging to the 2nd respondent Trust at Afzalgunj, Hyderabad for more than 60 years. The rent for the said premises was Rs.750/- per month.

(3.) The respondents filed O.A.No.15 of 2017 under Section 83(1) of the Telangana Charitable and Hindu Religious Institutions and Endowments Act 30 of 1987 (for short, "the Act") for eviction of the petitioner contending that the rent was insufficient and very low though the demised premises is located in commercial area of Afzalgunj in the heart of the city, that the demised premises was in a dilapidated condition, that some of the Trust buildings collapsed on 09.10.2016 due to heavy rains, and the 1st respondent also informed and requested the Assistant City Planner, GHMC Central Zone, Abids, Hyderabad to demolish it, but they did not do so.