Bose, J. - (1.) This is an application under Article 226 of the Constitution for a rule on the Respondent No. 1, the Additional Rent Controller, Calcutta, to, show cause why an order made by him on the 3rd March, 1951, in case No. 182A of 1951 should not be cancelled and why certain directions given by him should not be set aside.
(2.) The petitioners are the owners of premises No. 30/31, Kalakar Street, Burrabazar, Calcutta. In October, 1950, the respondent No. 2, a firm known as Rikhab Chand Milopchand, agreed to take as monthly tenant at a rent of Rs. 140 per month one shop room in the first floor of the said premises.
(3.) On the 9th October, 1950, the respondent No. 2 made an application to the Rent Controller, Calcutta, for fixation of standard rent under section 9 of the West Bengal Premises Rent Control Act, 1950 (Act XVII of 1950), and asked for fixation of rent at Rs. 140 per month inclusive of taxes. This application was registered as case No. 2358A of 1950.;