GREEN ROADWAYS/GREEN CARRIERS Vs. DARSHAN SINGH BHAMBRA

JUDGEMENT

(1.) Tenant-petitioner has filed the present revision petition against the order passed by the learned Rent Controller declining to grant leave to contest vide order dated 15.04.2015.

(2.) Legislature has amended East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the 1949 Act') in the year 2001, so as to give right to get immediate possession to the Non Resident Indians from a building. Such opportunity is once in life time opportunity available to the Non Resident Indians. For such purpose, Section 13-B of the 1949 Act was added.

(3.) Such petitions is to be tried in accordance with the procedure laid under Section 18-A of the 1949 Act, which is extracted as under:-