NACHHATTAR SINGH Vs. SURINDER PAL SINGH

JUDGEMENT

(1.) This order shall dispose of afore mentioned two contempt petitions arising out of eviction order granted by the learned Rent Controller in favour of the Petitioner against the Respondents, who are father and son and in possession of two separate properties, as tenants.

(2.) The Petitioner being a Non-Resident Indian sought ejectment of the tenants under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949. The said petition was allowed by the learned Rent Controller on 20.07.2007, when the application for leave to contest was declined and as a consequent thereof, an eviction order was passed. The Respondents challenged the order of eviction before this Court. The revision petitions filed by the Respondents were dismissed on 15.12.2009, but the Respondents were permitted to retain the demised premises up to 28.02.2010 in view of the fact that they have to make alternative arrangements. The Special Leave to Appeal against the said order was dismissed by the Hon'ble Supreme Court on 08.03.2010. The review petition was also dismissed on 04.05.2010. The Respondents thereafter filed a curative petition, which was also dismissed on 05.08.2010.

(3.) The Petitioner sought execution of the eviction order passed against the Respondents. In such eviction petition, the tenants filed objections on 15.05.2010. Such objections were dismissed on 19.08.2010. Thereafter, another objection was filed and also the recall of warrants of possession was sought. Such proceedings are pending before the learned executing court.