PARAMJIT SINGH WALIA Vs. JAGDISH MITTAR AND ORS.

JUDGEMENT

(1.) The learned single Judge by an order dated 15.07.1988 admitted the petition and ordered it to be placed before the Chief Justice for referring it to a Division Bench. This is how the matter comes before us by way of a reference.

(2.) The order of reference reads as under:-

(3.) Before referring to the judgment, it is necessary to note the relevant provisions of the Haryana Urban (Control of Rent and Eviction) Act, 1973. Sections 2(c), 2(e), 2(h), 13(1), 13(2), 13(3) and 13(4) read as under:-