FAQIR CHAND DHOBI Vs. MOHINDER KAUR

JUDGEMENT

(1.) Faqir Chand his filed this revision against the order of the learned Rent Controller, Chandigarh, dated 7th August, 1975.

(2.) After hearing the learned counsel for the parties, I am of the view that this petition deserves to be allowed.

(3.) From the perusal of the impugned order an impression is crested that the petitioner has been delaying the proceedings and that the impugned order is just and proper; but a little scrutiny would show that the learned Rent Controller, in the circumstances of the case, acted illegally and with material irregularity in exercise of the tenant-petitioner. On 17th September, 1974, the following order was passed by the Rent Controller :