JIWAN RAM AND OTHERS Vs. PRITAM SINGH

JUDGEMENT

(1.) Landlords are in revision under Article 227 of the Constitution assailing the order dated 30.7.2012 (P4) passed by the learned Rent Controller, Jagadhari whereby their application for correction of the order dated 1.6.2012 (P2) has been dismissed on the premise that there was no clerical error in the said order.

(2.) The precise grievance of the landlords is that in the proceedings under Section 6-A of the Haryana Urban (Control of Rent and Eviction) Act,1973 initiated by them, assessment of provisional rent was made and the same was tendered by the respondent/tenant on 1.6.2012 by depositing the entire arrears in the Treasury vide Annexure P3. However, in the order, inadvertently the same was recorded as "received by landlord under protest". Thus, the prayer for release of the said amount and correction of the order.

(3.) This Court while issuing notice of motion on 6.9.2012 had also sought the comments of the learned Rent Controller, Jagadhari.