R K KHANNA Vs. JANAK RAJ SINGH

JUDGEMENT

(1.) THIS Revision Petition arises out of an order passed by the Rent Controller on March 16, 1989, for the ejectment of the petitioner.

(2.) THE landlord sought the ejectment of the petitioner under Section 13-A of the Hast Punjab Urban Rent Restriction Act, 1949, inter alia contouring that he being employed as Senior Sericulture Promotion Officer with the Punjab Government, was due to retire on March 31, 1989. He did not own or possess any other suitable accommodation in the local area. The petitioner sought leave to contest the ejectment application in terns of Section 18-A (4) of the said Act, inter alia, contending that since the landlord was not a specified landlord, he was not entitled for the relief of ejectment of the petitioner

(3.) LEAVE to contest the ejectment application was rejected vide order, dated December 22, 1989, inter alia holding that since the tenant himself admitted the respondent as his landlord and rent was being paid to the landlord in his own right, hence landlord is a specified landlord This order was not challenged.