(1.) KARNAIL Singh filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, against Kanta Rani and others, seeking possession of premises as detailed in the petition on the allegation that the same was required by the petitioner-landlord for his own use and occupation and also for the residence of his wife, who was undergoing treatment. This was allowed by the learned Rent Controller vide his order dated 14th August, 1989. The tenant feeling aggrieved by the order of ejectment filed an appeal which was allowed by the appellate authority vide order dated 27th November, 1989. In these circumstances, the landlord filed the present revision petition.
(2.) THE respondents herein filed an affidavit dated December 9, 1992 stating therein that Harbans Kaur wife of Karnail Singh, petitioner, has since died and that Karnail Singh had gone abroad. It was thus prayed that the change in circumstances be kept in view while disposing of the revision petition. When the revision petition was taken up for hearing, the learned counsel for the respondents further pointed out that the petitioner-landlord has himself died and consequently, the ground of ejectment no longer survives. This could not be disputed by the learned counsel for the petitioner-landlord.
(3.) IN these circumstances, this revision petition has been rendered in-fructuous and is dismissed. No costs.