ADESS SINGH Vs. MANPREET SINGH RANDHAWA

JUDGEMENT

(1.) The present revision petition is filed against the order dated 29.4.2015 passed by the learned Rent Controller, SAS Nagar, Mohali, vide which, the application filed by the petitioner-tenant under Section 18-A of the amended East Punjab Urban Rent Restriction Act, 1949 (for short, 'the Act') was dismissed and the eviction petition filed under Section 13-B of the Act filed by the respondent-landlord was allowed.

(2.) While praying for setting aside the said order, only one argument as under was raised by learned counsel for the petitioner-tenant.

(3.) The only argument raised was that the petition filed under Section 13-B of the Act was not maintainable as the same had been filed under the old Act, whereas, the same should have been filed under the Punjab Rent Act, 1995 (for short, 'the 1995 Act'), which had came into operation w.e.f. 30.11.2013. It was further submitted that the respondent had filed the petition under Section 13-B of the Act on 23.12.2013. Cut-off date for filing the petition under Section 13-B of the Act was 30.11.2013.