(1.) THE challenge in revision here is to the order of ejectment passed against the tenant on the ground of change of user.
(2.) ON March 20, 1987, Jyoti Prasad and Kidar Natb granted a lease of vacant land in Hissar to the tenant -Charanji Lal. The lease being for 32, years at a rent of Rs. 72/- per annum. The parties to this lease namely; Jyoti Prasad, Kidar Nath and Charanji Lal have ail since died leaving behind this legacy of litigation for their legal representatives to continue and pursue.
(3.) ACCORDING to the lease deed exhibit R/10, the land had been given for 'barai lagana karkhona' that is, for setting up a factory, but it also went on to say "hasab zarurat was aroom wa mafad khud apni marzi he mutcbak mokanat kham wa pukhta opne kharohe se iss ahata me taiyar karega. " meaning thereby that as per his need and convenience, the lessee may, if he so wishes also, at his own cost, con' struct kacha or paeca houses. On the expiry of the lease, however, as per its terms, the lessee was requited to remove the malba of any construction made thereon.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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