RACHPAL SINGH Vs. GURMIT KAUR

JUDGEMENT

(1.) This is a petition for special leave to appeal under Article 136 of the Constitution from the judgment and order dated 28.4.2008 of the High Court of Punjab and Haryana, at Chandigarh. We grant special leave and dispose of this appeal.

(2.) By the judgment and the order impugned, High Court has allowed and remanded all the three Revision Petitions to the Rent Controller, Nakodar, to reconsider all the issues raised in the application filed under Section 18-A of the Act in accordance with law.

(3.) The factual matrix as asserted by the respondent/landlady are; the respondent/Gurmit Kaur is the owner/landlady of the disputed property which was purchased by her vide registered sale deed dated 16.4.1971. The building has four shops and three of which has been let out to the appellants and the fourth shop to one Sri Vijay Kumar. The respondent claiming to be an NRI and being desirous of having possession of the tenanted premises so as to settle down in India, sought eviction of tenants by filing separate petitions under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 against all the four tenants.