P.Athilingaraj vs Durga Rajasekaran
2021 Latest Caselaw 20575 Mad

                                                                                C.R.P.No.1828 of 2021

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 06.10.2021

                                                     CORAM :

                            THE HON'BLE MR.JUSTICE G.CHANDRASEKHARAN

                                               C.R.P.No.1828 of 2021
                                                        and
                                              C.M.P.No.14200 of 2021

                      P.Athilingaraj                                                    ... Petitioner
                                                           Vs

                      1.Durga Rajasekaran
                      2.S.C.Rajasekaran                                           ...
                      Respondents


                      PRAYER : Civil Revision Petition filed under Section 25 of the Tamil
                      Nadu Buildings Lease and Rent Control Act praying to set aside the order
                      dated 22.01.2020 and made in R.C.A.No.38 of 2018 on the file of the
                      Principal Subordinate Judge / Appellate Authority at Coimbatore
                      confirming the Judgment and Decree in R.C.O.P.No.298 of 2014 dated
                      30.01.2018 on the file of the Learned Rent Controller cum I Additional
                      District Munsif, Coimbatore and allow this Civil Revision Petition.


                                          For Petitioner    : Mr.M.Rajasekar.

                                          For Respondent : Mr.G.Abraham Prabhu for
                                                           Mr.Vijay Gurudoss.



http://www.judis.nic.in
                      1/4
                                                                            C.R.P.No.1828 of 2021



                                                 ORDER

When the matter is taken up, the Learned Counsel for the

Petitioner submitted that the Petitioner who is a tenant has vacated the

premises and handed over the key to the Respondents yesterday i.e., on

05.10.2021.

2.This Civil Revision Petition has been filed against the

Judgment in R.C.A.No.38 of 2018 on the file of the Principal Subordinate

Judge, Coimbatore confirming the order of the Learned Rent Controller

cum I Additional District Munsif, Coimbatore in R.C.O.P.No.298 of 2014

on the file of the Rent Controller - The I Additional District Munsif,

Coimbatore.

3.R.C.O.P.No.298 of 2014 was filed under Section 10 (2)(i) &

10 (3) (a) (i) of the Tamil Nadu Buildings (Lease and Rent Control) Act.

Eviction was ordered on both the grounds and that was confirmed by the

Appellate Authority.

http://www.judis.nic.in

C.R.P.No.1828 of 2021

4.Now, when the matter is pending in the Revision, it is

reported that the Petitioner / Tenant has vacated the premises and handed

over the key to the Respondents. Therefore, nothing survives in this Civil

Revision Petition.

5.Accordingly, this Civil Revision Petition is closed as no

further order is necessary. No costs. Consequently, connected

Miscellaneous Petition is closed.

06.10.20

ay

Index: Yes/No Internet: Yes/No

To

1.The Rent Controller - The I Additional District Munsif, Coimbatore.

2.The Principal Subordinate Judge, Coimbatore.

http://www.judis.nic.in

C.R.P.No.1828 of 2021

G.CHANDRASEKHARAN, J.

ay

C.R.P.No.1828 of 2021 and C.M.P.No.14200 of 2021

Dated:06.10.2021

http://www.judis.nic.in