AMAR NATH MOUDGIL Vs. KEHAR SINGH

JUDGEMENT

(1.) Dr. Amar Nath Moudgil has filed this revision petition against the order of the learned Rent Controller, Ambala, dated 5th of October, 1976, the English translation of which reads as under:

(2.) The only contention raised before me by Mr. M.S. Jain, learned counsel for the petitioner is that the impugned order has been passed by the learned Rent Controller without affording any opportunity to the petitioner to oppose the said application for the setting aside of the ex-parte proceedings.

(3.) After hearing the learned counsel for the petitioner, I find considerable force in this contention of his. The impugned order itself shows that no opportunity was given to the petitioner to contest the application. It appears that on the receipt of the application for the setting aside of the ex-parte order of ejectment, the learned Rent Controller, without applying his mind, allowed the application on payment of rupees fifteen as costs.