RAJINDER KUMAR SHARMA Vs. RAJ KUMAR

JUDGEMENT

(1.) The petitioner assails the correctness of the order passed by the Rent Controller on 9/5/2019. In substance, the dispute is "whether after enforcement of the Punjab Rent Act, 1995 the petition filed under the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the 1949 Act') could be filed?

(2.) The petitioner contends that the rent petition could only be filed under the 1995 Act, after repeal of the 1949 Act.

(3.) This Bench has heard the learned counsel representing the parties at length and with their able assistance perused the paper book.