Satish Chandra, C.J. - (1.) This revision is directed against a decree for ejectment and recovery of rent and mesne profits.
(2.) It appears that in 1957 the plaintiff opposite parties granted a lease to the predecessor-in-interest of the applicants. The lease consisted of house and the land appurtenant to it. It appears that the lessee was continuing as a tenant from before. In the lease deed it was stated that the lessee has constructed some tin-sheds and that on termination of the lease he would be entitled to remove the materials within a month.
(3.) The landlords applied for permission to file a suit for the eviction of the tenants under Sec. 3 of the Rent Control Act of 1947. The permission was granted by the District Magistrate on 1st Oct., 1971. The revision filed by the tenants was dismissed by the Commissioner on 18th Nov., 1971. The tenants went up in revision to the State Government under Section 7-F of the Rent Control Act, but the same was dismissed on 29th April, 1972.;