RAM KRISHAN CHHOKAR Vs. OM PARKASH GOYAL

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 25.4.1987 passed by the learned Rent Controller, Chandigarh. An application under Section 13-A of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act'), as applicable to Chandigarh, was filed by the landlord-respondent against the tenant-petitioner. The respondent alleged that he is the specified landlord within the meaning of Section 2(hh) of the Act and wanted to occupy the demised premises.

(2.) THE petitioner in his application under Section 18-A of the Act sought leave to defend on various pleas. On going through the same, the learned Rent Controller granted leave to the petitioner to defend. Thus, his application under Section 18-A of the Act was allowed. The petition under Section 13-A of the Act is now pending adjudication before the learned Rent Controller.

(3.) CONSEQUENTLY , this revision petition is allowed. The above observations of the learned Rent Controller are set aside. Since leave to defend has already been granted to the petitioner, the learned Rent Controller shall now proceed to decide the application under Section 13-A of the Act in accordance with law. The parties are left to bear their own costs.