SURINDER SINGH JOSHI Vs. JESSICA DHILLON

JUDGEMENT

(1.) This is a Civil Revision Petition filed under Article 226/227 of the Constitution of India for setting aside the impugned order dtd. 21/11/2024 (Annexure P-2) passed by the District Judge, Chandigarh.

(2.) Petitioner appearing in person has submitted that in the present case, two petitions have been filed. One petition has been filed by the respondent Jessica Dhillon under Sec. 13-B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter to be referred as "the Rent Act") as amended up to date and extended to the UT Chandigarh for ejectment/ eviction of the present petitioner- tenant from the Ist Floor of H. No. 10, Sector 8-A, Chandigarh and the second petition has been filed by the respondent along with three other persons for eviction of the present petitioner from the same premises under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949. It is submitted that the petitioner had filed an application for transferring both the cases to the same Court but the said application had been dismissed vide order dtd. 21/11/2024, which order has been challenged by the petitioner in the present petition. It is further submitted that it will be convenient to both the parties if both the cases are decided by the same Court and thus, prayed that the application filed by the petitioner be allowed and the impugned order dtd. 21/11/2024 be set aside and both cases be heard by the same Court.

(3.) This Court has heard the petitioner in person and has gone through the record and finds that the present petition is meritless and deserves to be dismissed and the impugned order dtd. 21/11/2024 is in accordance with law and deserves to be upheld.