DEVINDER SINGH Vs. SUKHDEV THAPAR

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court with a prayer that proceedings under the Contempt of Courts Act be initiated against the respondents. The facts would be necessary to be noticed. In the year 1991, the shop in question was rented out to respondent No.1 along with machinery by the predecessors-in-interest of the petitioner, namely, Bachan Singh @ Gurbachan Singh.

(2.) The petitioner was desirous of getting the shop in order to set up their own business and thus rent petition was filed in the year 2001 seeking eviction of respondent No.1 from the shop in question on the ground of personal necessity and use and occupation of the petitioner. The petition was allowed by the Rent Controller, Yamuna Nagar vide his judgment dated 23 rd July, 2008 and respondent No.1 was directed to hand over the possession of the shop within two months from the date of passing of the order by the Rent Controller.

(3.) An appeal was preferred by respondent No.1 and the Appellate authority also dismissed the same on 15.02.2011 leading to the filing of the revision petition before this Court bearing Civil Revision No.2268 of 2011.