A.P. SHARMA Vs. AJAY KUMAR

JUDGEMENT

(1.) THIS revision is directed against the order dated September 1, 1992 whereby the learned Rent Controller has granted leave to the respondent to defend the petition for ejectment against him.

(2.) ANAND Parkash Sharma, the petitioner herein retired from government service as a Lecturer in English from the Government College, Ropar on March 31, 1990. He filed an application under Section 13-A of the East Punjab Urban Rent Restriction Act, 1949 (for short "the Act") on September 24, 1992. The tenant-respondent filed an application along with an affidavit leave to defend the said application. By the order under revision, the respondent was granted leave to defend the case. Aggrieved the said order, the petitioner has filed the present revision.

(3.) LEARNED Counsel for the petitioner made a strong submission that the petitioner retired in March, 1990 and a period of more than 3-1/2 years has elapsed since then. In the circumstances a direction deserves to be issued that the main petition seeking eviction of the respondent be finally disposed of as expeditiously as possible, preferably within three months. Learned Counsel for the respondent has no objection to the course being adopted.