KEWAL KRISHAN Vs. CHAND GUPTA

JUDGEMENT

(1.) THIS revision petition is directed against the order of the Rent Controller whereby the ejectment application filed by the landlord-petitioner under Section 13-A of the East Punjab Urban Rent Restriction Act, as amended, was dismissed on the ground that the petitioner was not a specified landlord as defined under the aforesaid Act.

(2.) THE petitioner claimed himself to be the 'specified landlord' on the allegations that he retired as a Chief Engineer on November 27, 1973. After the death of his mother in July, 1976 he was receiving the rent from the tenant. According to him, his mother had died on July 4, 1976. Earlier, she used to receive rent in her own right and she also used to let out the property. It was after the death of his mother that he became the owner/landlord alongwith his three sisters and one brother. On these facts, the learned Rent Controller found that the petitioner was not a landlord on the date when he retired on November 27,1973, and therefore did not fall within the definition of the landlord as provided under Section 2(hh) of the aforementioned Act. According to the learned Rent Controller, the petitioner became the landlord on July 4, 1976, after death of his mother. As a result, the petition was dismissed.

(3.) AFTER hearing the learned counsel for the petitioner, I do not find any merit in this revision petition.