Order
1. Delay condoned.
2. Leave granted.
3. This landlord's appeal is directed against the order of remand passed by the High Court in exercise of its revisional jurisdiction directing the Rent Control Officer to proceed with the determination of fair rent in terms of Section 4 of the A.P Rent Control Act (referred in brief as “the Act”).
4. In Mohd. Ataur Rehman Khan v. Mohd. Kamaluddin Ahmed (1987) 1 Andh LT 216 a Single Judge of that Court held that Section 4 of the A.P Buildings (Lease, Rent and Eviction) Control Act, 1960 was unconstitutional. The Rent Control Officer, however, held that even though Section 4 of the A.P Buildings (Lease, Rent and Eviction) Control Act was declared unconstitutional he had jurisdiction to determine the fair rent taking into account the existing circumstances of the case. The order was maintained in appeal. In further revision filed by the tenant the High Court held that similar provision under the East Punjab Urban Rent Restriction Act (3 of 1949) having been held valid and reasonable by this Court in Sant Lal Bharti v. State of Punjab (1988) 1 SCC 366, AIR 1988 SC 485 the decision of the High Court in Ataur Rehman case (1987) 1 Andh LT 216 was no more a good law. Therefore, the High Court issued the directions to the Rent Controller to determine fair rent in accordance with Section 4 of the Act.
5. In our opinion the learned Single Judge in recording the finding that the decision in Ataur Rehman (1987) 1 Andh LT 216 was no more a good law, did not act properly as unless the decision in Ataur Rehman (1987) 1 Andh LT 216 was set aside by a larger bench the declaration given by it that Section 4 was ultra vires could not be put at naught by a decision given by this Court in respect of another Act. The proper course for the learned Single Judge was to refer the matter to the Division Bench. In the absence of any such decision by a larger bench the section could not revive.
6. Learned counsel for the respondent pointed out that in pursuance of the order passed by the High Court fair rent has been determined by the Rent Control Officer without reference to Section 4 of the Act and the matter is pending in appeal. Maybe, that is not the issue as the validity of that order shall be considered by the appellate authority.
7. In the result this appeal succeeds and the direction issued by the learned Judge to the following effect:
“The Rent Controller is directed to proceed with the determination of fair rent in terms of Section 4 of the A.P Rent Control Act expeditiously.”
shall stand deleted.
8. No costs.