ZAHID HUSSAIN Vs. AENUL HAQ QURESHI

JUDGEMENT

(1.) RC-REV. 1177 OF 2002 IS DIRECTED AGAINST THE JUDGMENT DATED 7.5.2002 OF THE LEARNED ADDITIONAL RENT CONTROLLER (FOR SHORT 'CONTROLLER') IN E-63/02 WHEREBY THE LEARNED CONTROLLER HAS ALLOWED THE PETITION AND ORDERED EVICTION FROM THE PREMISES IN QUESTION.

(2.) BRIEF FACTS OF THE CASE, AS HAVE BEEN NOTED BY THE LEARNED CONTROLLER, ARE :

(3.) IT WAS CONTENDED BY COUNSEL FOR THE PETITIONER THAT THE PETITIONER WAS NOT THE OWNER OF THE PREMISES IN QUESTION AND THAT THE PREMISES WERE LET OUT FOR RESIDENTIAL-CUM-COMMERCIAL PURPOSES AND THE LANDLORD/LANDLADY DID NOT REQUIRE THE PREMISES BONA FIDE FOR USE AND OCCUPATION OF HIMSELF AND MEMBERS OF HIS FAMILY. HE ALSO CONTENDED THAT THE LANDLORD/LANDLADY HAS ALTERNATIVE RESIDENTIAL ACCOMMODATION SUITABLE FOR HER RESIDENCE.