Prasenjit Mandal, J. - (1.) THIS revisional application is directed against the order dated July 23, 2007 passed by the Rent Controller, Bidhannagar, North 24-Parganas in R.C. No.25 of 2006 thereby deciding the fair rent in respect of a premises finally.
(2.) SINCE, two revisional applications, i.e. the present one and the C.O. No.162 of 2010 have arisen out of the same order dated July 23, 2007 and since, the C.O. No.162 of 2010 has already been disposed of on August 12, 2011, the decision of C.O. No.162 of 2010 will also govern the present civil revision. For convenience, the order passed by this Bench on August 12, 2011 in C.O. No.162 of 2010 is reproduced below:- C.O. No.162 of 2010:- Prasenjit Mandal, J.: This revisional application is directed against the order dated July 23, 2007 passed by the Rent Controller, Bidhannagar, North 24-Parganas in R.C. No.25 of 2006 thereby deciding the fair rent in respect of a premises finally. The landlords / opposite parties herein filed the said R.C. No.25 of 2006 before the Rent Controller, Bidhannagar under Section 17 of the West Bengal Premises Tenancy Act, 1997 against the petitioner for fixation of fair rent in respect of the premises as described in the schedule of the said application. The petitioner filed a written objection against the said application. By an order dated July 23, 2007, the Rent Controller disposed of the application under Section 17 of the said 1997 Act determining the fair rent at Rs.8800/- plus 10 per cent maintenance and amenities plus proportionate share of Municipal tax as applicable. Being aggrieved by that order, this revisional application has been preferred by the tenant / petitioner herein. Now, the question is whether the said order should be sustained. Upon hearing the learned counsel for the parties and on going through the materials on record, I find that the petitioner was inducted in respect of the premises in case jointly along with another tenant. Pursuant to a tenancy agreement dated December 20, 1985 between the landlords and the tenants, the rent was initially fixed at Rs.2200/- per month payable according to English Calendar Month and the tenancy was to commence w.e.f. February 1, 1986. As per terms of the agreement for tenancy, the rent was to be increased at the rate of 7 per cent after every five years. But the Rent Controller has determined the rent as noted above.
(3.) MR. Hiranmoy Bhattacharyya appearing on behalf of the petitioner has contended that the fair rent cannot be increased to such an extent arbitrarily. There is a term for enhancement of rent in the agreement entered into between the parties and so, the fair rent is to be determined according to the terms of the agreement. Thus, he submits that the fair rent as determined by the Rent Controller is not permissible and it should be set aside. MR. Tapas Kumar Chatterjee appearing on behalf of the opposite party supports the impugned order contending that in spite of the agreement, fair rent can be determined as per provisions of the 1997 Act. Section 17 of the West Bengal Premises Tenancy Act, 1997 deals with the provision for fixation of fair rent and according to this section, the concerned Rent Controller has the exclusive jurisdiction to determine the fair rent in respect of the premises in case and not to any other authority. The said section lays down the provision for fixation of fair rent according to the length of the tenancy and there is a standard formula for fixation of the rent according to the situation. Such initiation can be launched by either of the parties, that is, the landlords or the tenants. In the instant case, the landlords took the initiative for fixation of the fair rent.;