RAJINDER SINGH Vs. BHAJAN SINGH

JUDGEMENT

(1.) THE matter here concerns the ejectment of the tenant under Section )3-A of the East Punjab Urban Rent Restriction Act (hereinafter referred to as the Act) by the specified landlord oh his retirement from service.

(2.) THE demised premises are owned by the landlord Bhajan Singh, who until his retirement from service, was Zonal Superintendent of Police at Patiala. After attaining the age of superannuation on November. G, 1990, he was given a year's extension till November 30, 1991, and it was for his residence, after his retirement, that he sought the ejectment of the tenant.

(3.) ACCORDING to the landlord he had no building in his possession except that with the tenant. It has come on record that there was another tenant G K. Batta who was occupying two rooms in this building. In March 1989 the landlord had sought his ejectment under Section 13 of the Act This matter was eventually settled by compromise and an eviction order was passed against the tenant G. R. Batta in March 1991 and the possession of the two rooms was thereafter delivered to the landlord.