- (1.) THIS writ petition, although filed under Articles 226 and 227 of the Constitution of India, however, is pressed under Article 227 of Constitution at the time of hearing, is directed against the judgment and order dated 4th June, 1990, passed by Resident Deputy Collector, Yavatmal in the Case No. R. A. No. 15-71-1988-89 of Yavatmal.
(2.) BRIEFLY stated, the respondent/landlord filed an application under Clauses 13 (3) (vi) and 13 (3) (iii) of the C. P. and Berar Letting of Houses and Rent Control Order, 1949 (hereinafter referred to as "the Rent Control Order" for the sake of brevity) before the Rent Controller, Yavatmal on 9th June, 1983, seeking permission to terminate the tenancy of the petitioners/tenants in respect of the suit premises situated at Plot No. 22, Sheet No. 50-B commonly known as "kolhes Chawl" situated at Tilakwadi/awadhutwadi, Yavatmal.
(3.) IN the original application the respondent/landlord sought permission on the ground of subletting, however, the learned Counsel for the respondent/landlord has made a statement, on instructions, that the respondent is not pressing the said ground and would be content with the ground within the meaning of Clause 13 (3) (vi), viz. bona fide requirement.;