GREEN ROADWAYS Vs. SANTOKH SINGH

JUDGEMENT

(1.) THE tenants are the petitioners before this Court.

(2.) THE landlord Santokh Singh had sought the ejectment of the tenants from the premises in question on the ground of personal necessity. The learned Rent Controller upheld the necessity of the landlord but declined the order of ejectment on the ground that the premises in question was a non-residential building.

(3.) THE tenant-petitioners have now approached this Court through the present revision petition.