- (1.) Special leave granted.
(2.) Notice issued in the special leave petition has been refused by the respondent and must, therefore, to betaken to be sufficient. There is no appearance for the respondent.
(3.) Eviction of the respondent was sought for under the provisions of the Haryana Urban (Control of Rent and Eviction) Act, 1973 on several grounds and ultimately eviction was ordered on the basis of compromise terms which were contained in a petition filed before the Controller. The Controller by his order dated 7/11/1981 while decreeing eviction suspended the decree till 8/7/1986 subject to the condition that the tenant should continue paying the rent in the meantime. The order of eviction was not challenged under S. 15 of the Act. In the absence of such steps the provisions of S. 15 (5) of the Act become operative and that provides: "The decisions of the appellate authority and subject to such decision the order of the Controller shall be final and shall not be liable to be called in question in any court of law except as provided in Ss. (6) of this section". The respondent availed the benefit conferred by the order of the Controller, namely, suspension of the decree of eviction till 1986 and just before the period was about to expire filed a suit challenging the compromise decree and asked for injunction against the execution. The trial court and the appellate court refused to grant any interim injunction. On a revision petition filed by the respondent, the High court has granted injunction. This appeal is against this injunction.;