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Judgment
The learned Counsel appearing for respondent No.1, at the outset, raised two preliminary objections to the maintainability of the present letter patent appeal. Firstly, the petition was filed under Article 227 of the Constitution of India and the order thereupon is not appealable .Secondly, the order of remand to the Rent Controller is merely a procedural order and it is not a judgment within the meaning of Clause 15 of the Letters Patent Appeal Act. The learned Counsel appearing for the appellant, on the other hand, contended that the petition was filed under Articles 226 and 227 of the Constitution of India and that it is settled principle of law that the Court cannot adjudge the petition and treat it as filed under one or the other Article of the Constitution of India. Further, it is contended that the order is a final determination, as proceedings before this Court would terminate and the order of remand to the Rent Controller, therefore, is a Judgment within the meaning of Clause 15 of the Letters Patent. It is also contended on behalf of the appellant that principle of law stated in the petition is going to have far reaching consequences and in effect it is the settled principle of law. Be that as it may, we do not propose to discuss or otherwise determine the issue before us in the present appeal. The learned Counsel appearing for the appellant states that he would not press this petition if the question of law stated here is kept open and not treated as binding precedent for the Courts under jurisdiction of this High Court and would appear before the Rent Controller provided the proceedings before the Rent Controller are completed expeditiously. We find that the request made on behalf of the appellant is just, fair and proper. The learned Counsel appearing on behalf of respondent No.1 also has no objection for passing such an order.
In view of the consent given by the learned Counsel for the parties, we dispose of this appeal as withdrawn. The question of law is kept open and would not be treated as precedent and shall be adjudicated upon in an appropriate case. The parties would appear before the Rent Controller on 5th August, 2008, on which date the Rent Controller shall proceed to decide the matter in accordance with law, within one month from that date. If any of the parties wishes to challenge the order passed by the Rent Controller before the Administrative Tribunal, in that event, the Tribunal shall also conclude the proceedings within three months and after pronouncing the order, shall supply a copy of the order immediately to the parties concerned. With the above observations, the appeal is disposed of. In view thereof, the civil application does not survive for consideration and is also disposed of as such.