D. P. Mohapatra, J. - (1.) Leave granted.
(2.) The decision in this appeal rests on the interpretation of S. 21(1)(l) of the Karnataka Rent Control Act, 1961 (hereinafter referred to as 'the Act'). The question to be considered is whether approval or permission of the local authority or other competent authority for erection of a new building is a condition precedent for filing an application by the landlord for eviction of the tenant under the said provision.
(3.) Being aggrieved by the judgment/order dated 6th August, 1999 of the High Court of Karnataka in House Rent Revision Petition (HRRP) No. 5238/91 the tenant filed this appeal by special leave assailing the said judgment/order. The respondent, Board of Management, Haji Sri Ismail Said Mosque, represented by its Secretary, is the landlord of the premises in question which is a piece of vacant land bearing site No. 60 in the city of Bangalore. The landlord sought eviction of the tenant on several grounds including the ground under S. 21(1)(l) which provides for eviction of a tenant for the purpose of constructing a new building. The grounds other than the one mentioned above are not in dispute in this proceeding.;