MEENA KUMARI Vs. DAV COLLEGE MANAGING COMMITTEE

JUDGEMENT

(1.) This order shall dispose of above-stated nine civil revisions. The facts involved in all being similar and the issue arising for consideration being common, the facts are being culled out from Civil Revision No.7454 of 2015.

(2.) Vide order dated 14.09.2015, rendered by the Rent Controller, Karnal, the application moved by the landlordrespondent, seeking amendment in the eviction petition, had since been allowed. And that is how, tenant-petitioner is before this court.

(3.) Respondent i.e. Km. Vidyavati Anand D.A.V. College for Women, Karnal, is an Educational Trust registered with the Registrar of Societies. The case that was originally set out by the landlord in the eviction petition was that the demised premises as also the adjacent shops were urgently required by the Institution for extension/construction of classrooms, laboratories, library and for other allied purposes. And the extension plan in this regard, though ready, but could not be executed unless all the shops (including the demised premises) were got vacated.