NEERAJ Vs. NARENDER CHAUDHARY

JUDGEMENT

(1.) By way of present revision petition, the petitioner has impugned the order dtd. 19/7/2022, whereby his right to file written statement has been closed.

(2.) The facts leading to the present revision petition are that an ejectment petition under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (as amended upto date) was filed at the instance of respondent No.1 against the petitioner as well as respondent No.2 regarding the tenanted premises being part of property bearing MCH No.B-IV-2, New property ID No.31C230U1 situated at Tilak Bazar, Inside Talaki Gate, Hisar. The aforesaid eviction petition was filed on 8/4/2021 on the ground of bonafide necessity of respondent No.1-landlord as well as his major son and daughter, besides the premises in question having become unfit and unsafe for human habitation. The petitioner appeared before the learned Rent Controller on 18/5/2022 through his Advocate, in pursuance to the service effected upon him and made a request for grant of opportunity to file written statement and the matter was adjourned to 5/7/2022. On 5/7/2022, there was change of counsel from the side of the petitioner and one another opportunity was given to him for filing of his written statement and matter was adjourned to 19/7/2022. On the said date i.e. 19/7/2022, again no written statement was filed on behalf of the petitioner and accordingly his defence was struck off.

(3.) By way of present revision petition, challenge has been made to the aforesaid order, whereby his right to file written statement has been closed.