Government Of India vs Ravindra Kumar
2022 Latest Caselaw 7748 MP

                                                           1
                                  IN THE HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    FA No. 208 of 2009
                                           (GOVERNMENT OF INDIA Vs RAVINDRA KUMAR)

                      Dated : 14-06-2022
                            Shri Kunal Dubey, learned counsel for the appellant.

                            Shri Aditya Vyas, learned counsel for the respondent.

Heard on I.A. No.1820/2018, which is an application under Section 13(2) of the M.P. Accommodation Control Act for fixing the reasonable rent for the rented property.

Learned counsel for the respondent submits that the accommodation in

question was given on rent to the appellant/Government Of India in the year 1984 as per written agreement on payment of rent of Rs.1,800/- p.m. which is being paid by the appellant to the respondent till now even after passing of the judgment and decree of eviction on 29/11/2008. He submits that at present, the reasonable provisional rent of accommodation should be minimum Rs.20,000/- p.m. and he prays for fixing the reasonable provisional rent of the accommodation accordingly.

Learned counsel for the appellant submits that as per the communication received by him from the appellant/Government of India on 19/08/2021, the

estimated reasonable rent should be Rs.10,000/- and only that much amount of Rs.10,000/- may be fixed.

A copy of such communication dated 14/07/2021 has been provided by the learned counsel to this Court.

As this appeal is of the year 2009, therefore, without going in to the

Signature SAN Not further controversy, the reasonable provisional rent is fixed Rs.10,000/- p.m. Verified

Digitally signed by payable to the respondent/landlord certainly w.e.f. 01/07/2022. RASHMI RONALD VICTOR Date: 2022.06.15 16:29:30 IST

Accordingly, I.A. No.1820/2018 is disposed of with the further direction that the appellant/Government of India shall pay an amount of Rs.10,000/- p.m. as reasonable provisional rent to the respondent/landlord w.e.f. 01/07/2022 till the pendency of the present first appeal or till its eviction in view of the judgment and decree.

Heard on I.A. No.5152/2022.

Learned counsel for the appellant prays for withdrawal of I.A. No.5152/2022 with liberty to file fresh appropriate application.

Accordingly, I.A. No.5152/2022 is closed. List the matter for final hearing in first week of January, 2023.

(DWARKA DHISH BANSAL) JUDGE

RS