Markandey Katju, J. - (1.) Leave granted.
(2.) This appeal has been filed against the Judgment dated 30.2.2004 passed by the Madras High Court in CRP Nos. 1981 & 1982 of 2000.
(3.) Heard the learned Counsel for the parties and perused the record. The impugned judgment of the Madras High Court was delivered in two revisions arising out of eviction order by the Rent Controller and an application filed under Section 11 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter referred to as "the Act") dated 9.11.1995 and the consequential order dated 22.3.1996.;