Q. What are the equivalent citations for Sheela Devi vs Jaspal Singh ?

The equivalence citation areAIR 1999 SC 2859 ; (1999) 1 SCC 209 ; 2000 (1) ARC 1 ; LQ/SC/1998/620 ;

Sheela Devi Vs. Jaspal Singh On 13 July, 1998

Q: Q. What was the bench assigned for the case Sheela Devi vs Jaspal Singh?

HONBLE MR. JUSTICE G.B. PATTANAIK, HONBLE MR. JUSTICE SUJATA V. MANOHAR

iDraf

Decision

Sheela Devi
v.
Jaspal Singh

(Supreme Court Of India)

Civil Appeal No. 3236 Of 1998 | 13-07-1998

1. Leave granted.

2. No reason has been given by the respondent for not availing of the remedy of revision under Section 18 of the U.P. Urban Buildings (Regulation of Letting, Rent & Eviction) Act, 1972. The respondent straightaway filed a writ petition before the High Court where the High Court had re-examined the facts. The impugned order of the High Court is set aside. The respondent will be at liberty to avail of the alternate remedy of revision, if he so desires

3. The appeal is disposed of accordingly.

Advocates List

For the Appearing Parties --------------

Bench List

HON'BLE MR. JUSTICE G.B. PATTANAIK

HON'BLE MR. JUSTICE SUJATA V. MANOHAR

Eq Citation

AIR 1999 SC 2859

(1999) 1 SCC 209

2000 (1) ARC 1

LQ/SC/1998/620

HeadNote

Rent Control and Eviction — U.P. Urban Buildings (Regulation of Letting, Rent & Eviction) Act, 1972 (19 of 1972) — S. 18 — Revision — Alternate remedy of writ — No reason given for not availing of remedy of revision — Impugned order of High Court set aside — Respondent will be at liberty to avail of alternate remedy of revision