D.N. MALHOTRA Vs. KARTAR SINGH

JUDGEMENT

(1.) THE challenge to this revision petition under section 18-A (3) of the East Punjab Urban Rent Restriction Act, 1949, (for short 'the Act') is to the order dated August 6, 1986, of the Rent Controller, Kapurthala, allowing application under Section 13-A of the Act, of the respondent-landlord, ordering the petitioner-tenant to vacate the premises in dispute within one month from the date of the order and hand over possession thereof to the appellant-landlord.

(2.) IT has been filed in the following circumstances:-

(3.) ON receipt of notice of this application from the Rent Controller, the present petitioner filed an application under Section 18-A (4) of the Act seeking leave from the Court to contest the application for ejectment. An affidavit was appended with the application.