Yogeshwar Dayal, J. - (1.) This appeal by way of special leave is directed against the judgment of the learned single Judge of the Gujarat High Court dated 10-1-1978 passed in Civil Revision Application No. 904 of 1975.
(2.) The short question which is required to be considered in this appeal is whether the respondent/tenant is entitled to get the benefit or protection of Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (hereinafter referred to as the Act) in view of the provisions contained in S. 6 of the said Act, which provides as follows:- "6(i) In areas specified in Schedule I, this part shall apply to premises let for residence, education, business, trade, or storage and also open land let for building purposes........."
(3.) A few relevant facts giving rise to the present appeal may be shortly stated.;