- (1.) THIS is a defendant's appeal. It arises out of a suit for ejectment of the appellant from a shop and for recovery of Rs. 9.00 as arrears of rent. The claim for ejectment was made on the ground that the plaintiff- respondent had obtained a permission under Section 3 of the U. P. (Temporary) Control of Rent and Eviction Act, 1947, hereinafter referred to as the Act, for instituting a suit for ejectment against the appellant.
(2.) THE suit was resisted on a variety of grounds, one of them being that no valid permission under Section 3 of the Act existed at the time the suit was filed. Since that is the only question argued in this appeal we give the facts with reference to that question above. The plaintiff-respondent applied for permission under Section 3 of the Act which was granted by the Rent Control and Eviction Officer on 11-3-1966. The defendant filed a revision against that order and the Commissioner passed a stay order dated March 30, 1966. The stay order was served on the respondent's wife by refusal on 6-4-1966. The suit giving rise to the present appeal was filed on 25th April, 1966. The revision was ultimately dismissed and a representation to the State Government under Section 7-F also failed during the pendency of the suit proceedings. A writ petition against the order of the State Government was also dismissed and the permission granted thus became final. The suit was decreed by the learned Munsif on the finding that the permission granted to the plaintiff-respondent having been upheld throughout a decree for ejectment could be passed on the basis of that permission notwithstanding that the suit was filed at a time when a stay order passed by the Commissioner was operating. Recovery of arrears was also decreed as prayed by the plaintiff-respondent.
(3.) ON appeal the lower Appellate Court affirmed the decree and held that the permission under Section 3, granted by the Rent Control and Eviction Officer, having been upheld up to the stage of the High Court, the suit filed on that basis could not be held to be defective on the ground of a stay order passed by the Commissioner, when the revision was ultimately dismissed and the stay order discharged during the suit proceedings. The final order passed in the revision, according to the learned Judge, rendered the suit proceedings valid in law even though they were started at a time when the stay order was operating. The court below further held that the permission having been upheld upto the stage of the High Court, the decree could not be challenged on the ground that the suit was not maintainable, having been filed without a valid permission.;