HARPARKASH KAURA Vs. BANSI LAL

JUDGEMENT

(1.) This petition for revision is directed against the concurrent decisions of the Rent Controller and the Appellate Authority dismissing the landlord's petition for eviction of the tenant.

(2.) The dispute relates to rented land. The landlord claimed that he need the rented land for constructing a residential house and for his business. In the grounds of revision he has merely restricted his requirement to a residential house. The authorities below have come to a concurrent decision that the landlord did not require the rented land for his business. This has led to the present petition for revision.

(3.) It would be proper at this stage to refer to the definitions of building, non-residential building, rented land, residential building and scheduled building. These are in the following terms : -