SUNIL PARSHAD GAIND Vs. VISHWA MITTAR AND ORS

JUDGEMENT

(1.) The Rent Controller, Amritsar, vide his order dated 24.7.2009, had ordered eviction of the tenants/Respondents No. 1 and 2. Aggrieved against the same, the tenants filed an appeal before the Appellate Authority, Amritsar. During the pendency of the appeal, the tenants filed an application for stay of the execution proceedings. The Petitioner has filed reply to the said application wherein the prayer was made that the tenants be also directed to deposit the mane profits. The Appellate Authority, Amritsar, vide his order dated 2.8.2010, held that the tenants are liable to pay 4,000 per month as mane profits. It will be pertinent to mention here that the tenants, before their eviction was ordered, were paying the rent at the rate of 150 per month. The increase of rent from 150 to 4,000 per month as mane profits is a discretion, validly exercised by the Appellate Authority, Amritsar.

(2.) Hence, no interference is warranted in the present revision petition and the same is hereby dismissed, in limine.

(3.) At this stage, learned Counsel for the Petitioner makes an alternative prayer that the property is very valuable and the tenants are unnecessarily delaying culmination of the proceedings. Considering this alternative prayer, the Appellate Authority, Amritsar, is directed to decide the appeal within a period of three months from the date of receipt of a certified copy of this order.