Section 22(1) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(1)The High Court may, at any time, on the application of any aggrieved party, call for and examine the records relating to any order passed or proceeding taken under this Act by the Controller in execution under section 15 or by the appellate authority on appeal under section 20, for the purpose of satisfying itself as to the legality, regularity or propriety of such order or proceeding, and may pass such order in reference thereto as it thinks fit.
