Supreme CourtFull Bench

H.S. Yadav vs Shakuntala Devi Parakh

Supreme Court Of India · Decided on 5 July 2019 · Citation: (2019) 07 SC CK 0162

HON’BLE JUDGES
Ranjan Gogoi, CJ · Deepak Gupta, J · Aniruddha Bose, J
ACTS & SECTIONS REFERRED
Chhattisgarh Rent Control Act, 2011 — Section 13(2)
CASE NUMBER
Civil Appeal No. 5153 Of 2019
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 147 words

Issue notice in the appeal returnable in six weeks.

Notice be given to the learned Advocate General of the State of Chhattisgarh and the learned Attorney General for India as to whether the provisions contained in Section 13(2) of the Chhattisgarh Rent Control Act, 2011 providing for an appeal to the Supreme Court of India against the order of the Rent Control Tribunal, Chhattisgarh would be within the legislative competence of the State Legislature.

It is submitted by learned counsel for the appellant that the possession of the property has since been handed over and the limited prayer for interim relief is against the execution of the order insofar as monetary portion of the same is concerned.

On due consideration, we direct that the order of the Rent Control Officer, so far as grant of monetary relief to the applicant before it is concerned, shall remain stayed.