MANGAT RAM AND ANOTHER Vs. KARAM SINGH

JUDGEMENT

(1.) This revision petition is directed by the petitioner- tenants who have been ordered to be evicted from the commercial building/shop situated in the urban area of Mahilpur, Tehsil Garhshankar, District Hoshiarpur, vide order dated 6.5.2009 passed by the Rent Controller, Garhshankar in a petition instituted by the respondent-NRI-'specified landlord' under Sec. 13-B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the Act').

(2.) Before directing the petitioners' eviction, the Rent Controller, Garhshankar has also declined their application for leave to contest.

(3.) Aggrieved, the petitioners have approached this Court.