BACHAN SINGH ALIAS GURBACHAN SINGH Vs. MALKIAT RAI

JUDGEMENT

(1.) THIS revision petition is directed against the order of the Rent Controller convicting the petitioner under the Contempt of Counts Act and sentencing him to undergo three months civil imprisonment

(2.) THE facts: The tenant/respondent filed an application under Section 10 of the East Punjab Urban Rent Restriction Act, 1949 (for short, the Act) against the landlord/petitioner for restoring electricity of meter A/c No. M-13/2076 which was cut illegally by the latter. The Rent Controller allowed the application vide order dated November 17, 1983 and directed the landlord/petitioner to remove obstructions from the stairs and also restore the electricity connection after receiving the amount which according to him had fallen to the share of the tenant/respondent. The tenant/respondent filed an application on May 5, 1984 stating that the order dated November 17. 1983 passed by the Rent Controller was not complied with by the land lord. The landlord/petitioner controverted the allegations made in the application.

(3.) THE Rent Controller framed the following issues : 1. Whether the petitioner Maikiat Rai has committed contempt of Court by disobeying the order dated 17-11. 83 passed by Rent Controller ? OPA 2. Whether Bacban Singh has committed contempt of Court by disobeying the order dated 17-11-8. 3 passed by the Rent Controller ? OPA. 3 Relief.