VIVEK BEDI AND ANOTHER Vs. SOHAN SINGH

JUDGEMENT

(1.) Challenge in this revision is, to an order dated 20.12.2006 passed by the learned Rent Controller, Nawanshahr, directing the petitioners ejectment under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949, (hereinafter referred to as 'the Act') as amended by Punjab Act No.9 of 2001 dated 31.5.2001.

(2.) The petitioners ejectment has been ordered on the ground that the respondent-landlord is a Non Resident Indian, who requires the premises for his personal necessity.

(3.) Counsel for the petitioners submits that the tenant occupies a small shop, in a building, containing 17 shops. The landlord, a Non Resident Indian has been granted ejectment orders qua all 17 tenants by invoking the provisions of Section 13-B of the Act. It is submitted that Section 13-B of the Act permits the landlord to choose one premises, but in this case all 17 tenants have been evicted. It is also submitted that if the landlord demolishes the building and constructs a hotel, as proposed or sells the building, the petitioners would not be able to recover possession, in accordance with Section 13-B(3) of the Act.