HARBHAJAN SINGH Vs. VIMAL RAI

JUDGEMENT

(1.) By way of present revision petition, challenge has been made to the orders dtd. 12/9/2018 and 7/12/2020 passed by learned Rent Controller as well as learned Appellate Authority, respectively, whereby an eviction petition filed at the instance of respondent/landlord has been allowed, directing the petitioner/tenant to vacate the tenanted premises.

(2.) The facts leading to the present revision petition are that the tenanted premises in question which is shop bearing No.656, situated at Chowk Moni, Amritsar, already in possession of petitioner/ tenant (hereinafter referred to as 'tenant') was purchased by the respondent/landlord (hereinafter referred to as 'landlord') vide registered sale deed dtd. 14/3/2005. Thereafter, an eviction petition was filed on 12/12/2012 against the tenant on the grounds of arrears of rent as well as the tenanted premises having been rendered unfit and unsafe for human habitation. The said eviction petition was withdrawn by the landlord on 24/12/2012.

(3.) In the year 2013, a fresh eviction petition was filed by the landlord against the tenant on the grounds of arrears of rent, tenanted premises having been rendered unfit and unsafe for human habitation and also the same being required by the landlord for expansion of his business by reconstructing the same.