BACHAN SINGH Vs. YADWINDER KUMAR

JUDGEMENT

(1.) The following facts are beyond the pale of controversy :-

(2.) The petitioner-tenant is in revision.

(3.) In support of the averment that there is nothing compulsive on the part of the learned Rent Controller in ordering ejectment just on account of the (complete) non-compliance with the order for payment of provisional rent, the learned counsel for the petitioner relied upon Manjit Kaur and others v. Pardeep Kumar passed in CR No. 5423 of 2009.