SURAJ PARKASH Vs. BHOOP SINGH CHAUDHARY

JUDGEMENT

(1.) PETITIONER -landlord Lieutenant Colonel Suraj Parkash (hereinafter to be referred as "the landlord") has directed the present petition against the impugned order dated 12.4.2001, vide which, the Rent Controller granted leave to the tenant to contest the ejectment petition under section 13-A of the Haryana Urban (Control of Rent & Eviction) Act, 1973 (hereinafter to be referred as "the Act").

(2.) THE matrix of the facts culminating in the commencement, relevant for disposal, of present revision petition and emanating from the record is that the landlord indicating himself to be a specified landlord filed an ejectment petition, invoking the special provision under section 13-A of the Act against the respondent-tenant (hereinafter to be referred as "the tenant").

(3.) LEVELLING a variety of allegations in all, according to the tenant, that the question mentioned in the application sufficiently raised rival issue which cannot be decided and determined without producing evidence by the parties to the petition in accordance with law and, thus, the tenant is entitled the leave to defend and contest the petition on merits. The application is supported by his affidavit.