ARUN KUMAR Vs. PUSHPA DEVI

JUDGEMENT

(1.) By this order, Civil Revision No.3654 of 2008, 8480 of 2010, 3598 of 2012, 1238, 1241, 1252 and 1255 of 2019 shall stand disposed of. Counsel for the parties are ad-idem that these revision petitions can conveniently be disposed of by a common order. Civil Revision No.8480 of 2010 has been filed by the landlord, whereas remaining petitions have been filed by the tenants. In all the revision petitions filed by the tenants, both the courts below have ordered their eviction on the ground that the building has become dilapidated and is unfit and unsafe for human habitation.

(2.) In Civil Revision No.8480 of 2010, the alleged landlords have prayed for the fixation of fair rent under Section 4 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as 'the 1973 Act'). In the aforesaid petition, the learned Rent Controller fixed the fair rent, whereas the learned Appellate Authority after fixing the fair rent, accepted that appeal while observing that the petition filed before the Rent Controller was not maintainable as there was no landlord-tenant relationship.

(3.) This court has heard learned counsels for the parties at length and with their able assistance gone through the paper books as well as the record requisitioned.