HARBANS SINGH Vs. CHETAN DASS

JUDGEMENT

(1.) PETITIONER is aggrieved by the order of the Rent Controller, Patiala dated 29.1.1988 granting sanction for proceeding against him under Section 19(3)(a) of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act'). He has been held guilty of contravening the provisions of Section 9(2) of the Act and as such held liable to be punished under Section 19 thereof.

(2.) THE petitioner is the landlord of Shop No. 8553/5-A in Gurbux Colony, Patiala which has been let out to the respondent. He filed an ejectment petition No. 11 of 1986 on 6.2.1986 on the grounds of non-payment of rent as also of non-payment of enhanced house-tax. The tenant-respondent tendered the arrears of rent and house-tax as claimed by the petitioner. Consequently, the petitioner withdrew the ejectment application. Thereafter the respondent- tenant filed the present application under Section 19 of the Act seeking sanction of the Rent Controller to file a complaint against the petitioner- landlord on the ground of contravention of provisions of the Act.

(3.) MR . R.K. Aggarwal appearing on behalf of the respondent has merely supported the order of the Rent Controller without specifically meeting the contentions raised by the Counsel for the petitioner.