Full Judgment Text
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CASE NO.:
Appeal (civil) 3325 of 2002
PETITIONER:
SULTAN MOHIYUDDIN AND ORS.
RESPONDENT:
BASHEER AHMED SHARIFF AND ORS.
DATE OF JUDGMENT: 03/05/2002
BENCH:
R.C. LAHOTI & BISHESHWAR PRASAD SINGH
JUDGMENT:
JUDGMENT
2002 (3) SCR 795
The following Order of the Court was delivered : Leave granted.
The proceedings for eviction were initiated under Section 21(l)(h) and (p)
of the Karnataka Rent Control Act, 1961. The landlord, having lost from the
High Court, has filed this appeal by special leave under Article 136 of the
Constitution.
During the pendency of these proceedings, Karnataka Rent Act, 1999 has come
into force with effect from 31.12.2001. According to the counter filed in
this Court by the tenant-respondent, the area of the suit premises let out
for non-residential purpose exceeds 14 square metres and, therefore, the
premises are exempt from the provisions of the 1999 Act. It is the plea of
the tenant-respondent that Karnataka Rent Act, 1999 being not applicable to
the suit premises by virtue of the provisions contained in Section 2(3)(g),
the proceedings shall stand abated under Section 70(2)(c) of the 1999 Act.
The dimension of the premises, its being non-residential and the
applicability of the relevant provisions of the 1999 Act referred to
hereinabove is not disputed by the learned counsel for the landlord-
appellant. The proceedings, therefore, stand abated. Nothing survives for
adjudication on merits. The appeal be treated as disposed of.