T V RATNA RAO Vs. KHAJA ARSHAD MOIN

JUDGEMENT

(1.) These two Revision Petitions arise between the same parties under Article 227 of the Constitution of India and therefore they are being disposed of by this common order.

(2.) Smt. Noor Jehan Begum, who is 6th respondent in both the revisions, filed R.C.No.178 of 2006 before the I Additional Rent Controller, Hyderabad, through her son and alleged GPA Holder Khaja Arshad Moin, against petitioners herein for their eviction under Section 10 (2) (i) and 10 (2) (ii) (v), Section 10 (3) (a) (iii) (b) and 10 (c) of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 ( for short 'the Act') from the premises bearing Municipal No. 6-1-1063/1/3, Saifabad, Hyderabad. She alleged that the petitioners herein were inducted as tenants of the said premises in 1981 by her vendor Sri Sultan Mehmood Mohiuddin; that petitioners have committed willful default in non-payment of property tax and rents; that the lease of the premises was given to run a medical hall and general stores business but the petitioners changed the use it by starting photo copying business; that her son was running hotel business at R.T.C. Cross Road in a rented premises, but his landlord asked him to vacate and the said premises and so the RC schedule premises was suitable to carry on such business and is bona fidely required for the said purpose.

(3.) The 6th respondent along with her son Khaja Arshad Moin also filed R.C.No.179 of 2006 seeking eviction of the petitioners from another premises bearing Municipal No.6-1-1063/1/4, Saifabad, Hyderabad on similar grounds under the same statutory provisions.