(1.) By this judgment, Civil Revision Nos.3811, 3815, 3839 and 3840 of 2018 shall stand disposed of as learned counsels for the parties are common and the issue, according to the learned counsels, which require consideration is identical.
(2.) Question which this court is called upon to adjudicate is: -
(3.) At the relevant time, Tenancies in the Urban area of the State of Punjab were governed by the provisions of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the 1949 Act'). Section 13-B of the 1949 Act was inserted by Punjab Act no.9 of 2001 with effect from 31.05.2001 enabling the Non Resident Indians to recover immediate possession of residential building or scheduled building and/or non-residential building. However, such right to recover immediate possession was available only once during the life time of such an owner. In other words, the owner could exercise such right under Section 13-B of the 1949 Act only 'once' during his life time.