SARLA DEVI Vs. HARI RAM SOOD

JUDGEMENT

(1.) THIS revision petition has been filed by Smt. Sarla Devi decree -holder against the order of Senior Sub Judge Ambala dated 8th September, 1977.

(2.) BRIEFLY the facts are that the decree -holder filed an application for execution of the order of ejectment dated 30th June, 1966 passed by the Rent Controller, Ambala which was affirmed by the High Court in revision petition, - -vide order dated 7th March, 1969.

(3.) THE objection petition was contested by the decree -holder. He pleaded that it was held by this Court that the East Punjab Urban Rent Restriction Act was not applicable to the Cantonments and consequently, the order dated 30th June, 1966 was found by the executing Court to be a nullity. Subsequently the Cantonment (Extension of Rent Control Laws) Amendment Act, 1972 was passed by which the order of ejectment passed in accordance with any Rent Control Act in force in the State in which the Cantonment was situated, was validated from the date from which the Rent Control Act was extended to that Cantonment. Consequently she was entitled to execute the order of ejectment.