DALJIT SINGH Vs. CHHINA INDUSTRIES

JUDGEMENT

(1.) IT is not disputed that the demised premises were leased out in July, 1984 and the landlord retired in December, 1988 even after his re-employment. In view of the observations of their lordships of the Supreme Court in Dr. D.N. Malhotra v. Kartar Singh, 1987(1) RCR 432 : 1988 HRR 307, to the effect that if the demised premises are rented out by the specified landlord after his retirement, he is not entitled to invoke the provisions of Section 13-A of the East Punjab Urban Rent Restriction Act (as amended). In view of the undisputed facts, the petitioner being not specified landlord in terms of the Amendment Act, no ejectment petition is maintainable and no interference is called for in the order, dated May 25, 1989, passed by the Rent Controller.

(2.) THE Revision petition is dismissed. Petition dismissed.