In Judgment Text:
- July, 2015 passed by
Commissioner ,South Chotanagpur Division ,Ranchi in H.R.C. Revision No. 107 - in the case of Rajendra Behl Vs.
Commissioner ,South Chotanagpur Division ,Ranchi and Ors. in support of his
AIR Law Lines - Point Extract
(B)
Civil & Constitution
Houses And Rents
Rent
Fair Rent - Determination Of - Validity
— Five rooms totalling area of 429 sq. ft. — Found in occupation of tenant along with common area of about 171 per sq. ft. — Rent remained static at rate of Rs. 38, since 1965 — Fixation of fair rent after inquiry by Rent Controller @ Rs. 61/- per sq. ft. for covered area, Rs. 21/- per sq.ft. for open area and Rs. 1/- per sq. ft. for bathroom — Not arbitrary.
(A)
Civil & Constitution
Houses And Rents
Rent
Fair Rent - Landlord-tenant Relationship - Determination Of
— Question of landlord-tenant relationship, already subject-matter before learned court in eviction suit — Not required to be gone into by Rent Controller.
In Judgment Text:
- (iii) Order dated 13th July, 2015 passed by
Commissioner ,South Chotanagpur Division ,Ranchi in H - 1133) in the case of Rajendra Behl Vs.
Commissioner ,South Chotanagpur Division ,Ranchi & Ors
In Judgment Text:
- then preferred revision before the
Commissioner ,South Chotanagpur Division ,Ranchi which was also dismissed -
South Chotanagpur Division ,Ranchi in S.A.R. Revision No. 118/99 respectively whereby the appeal - 10-99 passed by the Deputy Commissioner, Ranchi in S.A.R. Appeal No. 137 R-15 of 1997-98 and the
Commissioner
In Judgment Text:
- by the revisional authority, i.e. the
Commissioner ,South Chotanagpur Division ,Ranchi in S.A.R. Revision No. 173
J
J
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