MANOJ KUMAR AGGARWAL Vs. VIJAY KUMAR

JUDGEMENT

(1.) THIS Revision Petition is directed by the petitioner-tenants against whom an eviction order under Section 13-A[1-A] of the Haryana Urban [Control of Rent & Eviction] Act, 1973 [for short 'the Act'] has been passed by the Rent Controller, Panchkula and their appeal preferred against the said order has been dismissed by the Appellate Authority, Panchkula, being not maintainable.

(2.) THE facts may be noticed briefly.

(3.) AS the landlord could have retained the official accommodation up to 30.9.2005 only, he asked the petitioners to vacate the demised premises but due to their refusal the respondent-landlord sought and was granted extension by the IDBI Bank to retain the official accommodation till 31.12.2005 but subject to payment of monthly rent of Rs. 5000/-. The respondent - landlord thereafter shifted to a rented accommodation, comprising first floor of House No. 1066, Sector 38-B, Chandigarh at a monthly rent of Rs. 6000/-.