BALWINDER SINGH MINHAS Vs. RAKESH BUDHIRAJA

JUDGEMENT

(1.) THIS revision petition is directed by the landlord whose eviction petition under Section 13-A of the East Punjab Urban Rent Restriction Act, 1949, as applicable to the Union Territory, Chandigarh (hereinafter referred to as 'the Rent Act') filed against the respondent-tenant has been dismissed by the Rent Controller, Chandigarh, vide order dated 22.9.2008.

(2.) BRIEFLY stated, the facts of the case are that the petitioner is the owner of residential house No. 1148, Sector 36-C, Chandigarh since 2.3.1994. The petitioner was a member of the Indian Administrative Service (IAS) and retired on superannuation on 31.10.2004 in the rank of Secretary to the Union of India.

(3.) THE notification dated 26.5.2005 appointing the petitioner as a Member of the POTA Review Committee (the relevant extracts) reads as follows :-