DINESH KUMAR (GOGAL) AND ORS. Vs. LILA DHA

JUDGEMENT

(1.) Respondent Lila Dhar filed a petition under Section 13-A(1-A) of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as "the Act") seeking eviction of the revision petitioners from the ground floor of the shop bearing MCH No. 882/532/1 as fully described in the head note of the petition for his personal bona fide necessity to start timber business after his retirement. On receipt of notice, revision petitioners filed application seeking permission to contest the petition. To understand the grounds on which leave to defend was sought, the application of the revision petitioner is reproduced as follows:-

(2.) The application was allowed by the Rent Controller vide order dated 22.11.2013. The respondent-landlord filed revision challenging the order of Rent Controller dated 22.11.2013 in civil revision No. 1838 of 2014, which was allowed on 03.11.2014 and it was observed therein as follows:-

(3.) Vide impugned judgment dated 11.11.2014, the application filed by the revision petitioners for permission to contest was declined and his ejectment order was passed.