SWARAN KUMAR SANDHIR Vs. LAKHBIR SINGH

JUDGEMENT

(1.) PETITIONER (tenant) is in revision under Section 18-A(8) of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act), against order dated 31.10.2011 passed by the learned Rent Controller, SAS Nagar, Mohali whereby his application for leave to contest in an ejectment application filed by respondent(landlord) under Section 13(A) of the Act was dismissed and consequent order allowing the application for ejectment have been challenged.

(2.) IN brief, facts of the case are that respondent(landlord) Swaran Kumar Sandhir had filed an application on the ground that demised premises is required by him as he is due to retire on 30.06.2011 from the office of Director General of Police, Punjab and thus the premises which is a flat is required for his own use and occupation.

(3.) IN reply to the said application for leave to contest, it was stated that the premises is required by the respondent(landlord) for his own use and he is the sole owner of the property. Rejoinder to the reply filed by the respondent(landlord) to the application for leave to contest was filed. I have heard learned Counsel for the parties and have gone through the case file carefully with their able assistance.