AMRIK SINGH CHANA Vs. PUNJAB WEAVING MILLS

JUDGEMENT

(1.) The present judgment shall dispose of nine civil revision petitions i.e. C.R. Nos. 4261 to 4264 and 4921 to 4925 of 2005, which have been filed by the same landlord against different tenants on the same set of grounds of ejectment and who are occupying different areas in the same and larger campus measuring approximately an acre. For reference of the facts, pleadings of C.R. No. 4261 of 2005, Amrik Singh Chana Vs. Punjab Weaving Mills, NIT, Faridabad is being taken up for consideration and convenience, since common questions of facts and law are involved in all the revision petitions.

(2.) The ejectment petition was instituted on 24.11.2000 for eviction of the respondent-tenant from area measuring 1781.5 sq. ft. which is part of Plot No. 11 situated in Sector 24, New Industrial Area, Urban Estate, Faridabad. The other premises are also situated in the same plot, the boundaries of which have been given in detail in other petitions and the details are mentioned as per the table below:- <FRM>JUDGEMENT_3_LAWS(P&H)12_2014_1.html</FRM>

(3.) It was pleaded that the premises have been taken on rent vide lease deed dated 04.08.1976 @ Rs. 500 per month beginning from 01.09.1976 for a term of 10 years. The premises were non-residential and the rent had not been paid for the last more than 3 years and that the petitioner was residing outside India and was wanting to shift to India and required the premises for bona fide use and occupation and lastly that the tenant had ceased to occupy the premises in question for a continuous period of 4 months preceding the date of filing the petition without reasonable cause.