KISHAN DASS Vs. UJAGAR SINGH

JUDGEMENT

(1.) THE petitioner-landlord sought eviction of the respondent-tenant from the land leased out to him by filing an application before the Rent Controller, Hoshiarpur on the ground of bonafide personal necessity. The claim for eviction of the respondent-tenant was not accepted by the Rent Controller, who dismissed the application filed by the petitioner-landlord on 25.4.1981. Dissatisfied with the dorder passed by the Rent Controller, the petitioner-landlord preferred an appeal before the Appellate Authority, Hoshiarpur. The Appellate Authority, Hoshiarpur concurred with the opinion expressed by the Rent Controller in its order dated 26.7.1983.

(2.) THE petitioner-landlord has preferred the instant petition impugning the order of Rent Controller dated 25.4.1981 and that of the Appellate Authority dated 26.7.1983. The sole contention of the learned counsel for the petitioner-landlord is that the land in question is required by the petitioner to set-up an office. In this behalf, it is pointed out that the petitioner is running a flourishing business of flour and oil crusher and that he needs an office to deal with administrative matters pertaining to his business and it is for that purpose that the petitioner-landlord is seeking the eviction of the respondent-tenant so that he can construct an office block on the land in question to satisfy his own personal need.

(3.) FOR the reasons recorded above, I find no merit in this petition. The same is, accordingly, dismissed. Petition dismissed.