SWAMI NATH Vs. NIRMAL SINGH

JUDGEMENT

(1.) Special Leave Petition (Civil) No. 8317 of 2006 was taken up for hearing along with Special Leave Petition (Civil) Nos. 11719 of 2006 and 11720 of 2006 as the issues involved in all the three matters were the same. All the three matters relate to interpretation of the provisions of Section 13-B read with Section 18A of the East Punjab Urban Rent Restriction Act, 1949, hereinafter referred to as "the 1949 Act".

(2.) The common case in all these three Special Leave Petitions is that the Respondents as Non- Resident Indians filed petitions before the concerned Rent Controller under Section 13B of the 1949 Act for eviction of the Petitioners from their respective tenanted premises and that all the three petitions were allowed and eviction of the Petitioners was ordered. In Special Leave Petition (Civil) No. 8317 of 2006, the Petitioner being aggrieved by the order of the Rent Controller, Phagwara, moved the High Court in Civil Revision No. 1146 of 2006.

(3.) In Special Leave Petition (Civil) No. 11719 of 2006, the Petitioner being aggrieved by the order of eviction passed by the Rent Controller, Phillaur, moved the High Court in Civil Revision No. 5979 of 2004 against the said order of the Rent Controller. Similarly, the Petitioner in Special Leave Petition (Civil) No. 11720 of 2006 moved the High Court in Civil Revision No. 5978 of 2004, since both the two matters were disposed of by a common judgment and order dated 8th May, 2006.