GOPAL RAO EKBOTE,J. - (1.)Post this C.R.P. before the Bench at an early date, as it raises an important question as to the jurisdiction of District Court of East Godavari to entertain appeals under Section 20 of the A.P. Buildings (Lease, Rent and Eviction Control) Act, 1960 (Act No XV of 1960.)JUDGEMENT
(2.)The problem which this revision poses is whether the Government can constitute an appellate authority under Section 20 of the Andhra Pradesh Buildings (Lease, Rent and Eviction Control) Act, 15 of 1960, hereinafter called the Act, under Section 35 which confers powers to remove difficulties. The facts leading to this question lie in a narrow compass and can quite briefly be stated.
(3.)The respondent filed an application for eviction on the ground that he requires the premises for his personal occupation. That petition was resisted by the petitioner herein. The Rent Controller, Rajahmundry, dismissed the petition on 27th March, 1962. The respondent therefore went in appeal before the District Judge, East Godavari District at Rajahmundry. His appeal was allowed by the District Judge on 20th December, 1962. It is this judgment of the appellate authority that is assailed in this revision petition.