Smt. P.Andalu vs P.Hari Yadav
2022 Latest Caselaw 1923 Tel

     HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

          CIVIL REVISION PETITION No.5251 of 2013

ORDER :

1. This revision petition is filed against the order dated

29.10.2013 in R.A.No.232 of 2011 on the file of Additional Chief

Judge, City Small Causes Court, Hyderabad. The revision

petitioner is the tenant.

2. Originally, the land lord has filed R.C.No.27 of 2009 under

Sections 10(i)(iii), 10(3)(iii), 10(2)(v) and 12(a) of the A.P.

Buildings (Lease, Rent and Eviction) Control Act, 1960

(hereinafter referred to as the 'Rent Control Act') for eviction of

the petitioner herein on the grounds of willful default in payment of

rents and bona fide requirement of the premises. The trial Court,

after considering the entire material on record, has dismissed the

R.C. on the ground that the petitioner has failed to prove his right

and title over the petition schedule property and hence, she cannot

claim the petition schedule property for her bona fide requirement.

It was further observed by the Principal Rent Controller that the

land lord had own house in front of the petition schedule property

GAC, J CRP.No.5251 of 2013

and in view of the availability of alternative accommodation,

dismissed the R.C.

3. Being aggrieved by the orders in R.C., the land lord has filed

the appeal in R.A.No.232 of 2011. The appellate Court allowed

the appeal setting aside the order dated 20.08.2011 passed by the

Principal Rent Controller, Hyderabad in R.C.No.27 of 2009 and

directed the tenant to vacate the petition schedule premises and

deliver vacant possession of the same to the land lord within two

months from the date of the judgment. Questioning the same, the

tenant has filed this revision.

4. Heard both sides and perused the record.

5. During the course of arguments, it is reported by both sides

that subsequent to filing of this revision petition, the revision

petitioner/tenant has purchased the property from the land lord, and

since then, she is in possession of the same.

6. In view of the subsequent developments, as the revision

petitioner/tenant has become the absolute owner of the property by

GAC, J CRP.No.5251 of 2013

purchasing the same from the land lord i.e. the respondent herein,

nothing survives for adjudication in this revision petition. The

revision petition is accordingly disposed of with an observation

that the revision petitioner has become the owner of the schedule

property. No order as to costs.

7. Pending miscellaneous applications, if any, shall stand

closed.

_________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 18.04.2022

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