(1.) This revision under Article 227 of the Constitution of India has been filed for setting aside the impugned order dtd. 2/3/2019 passed by the Rent Controller, Ambala, whereby an application filed by the petitioner for appointment of a Local Commissioner stands dismissed with costs.
(2.) The facts in brief are that Smt. Naval Kishore Vats and her son -respondents 1 and 2 respectively filed an application under Sec. 13 of the Haryana Act No. 11 of 1973 for ejectment of the petitioner from Shop No. 4168-69, D.C. Road, Sadar Bazar, Ambala Cantt, inter-alia, on the ground of personal necessity. During the pendency of the proceedings before the Rent Controller, the tenant/petitioner filed an application for appointment of a Local Commissioner to inspect the second floor of the House bearing No. 4466-67, DC Road, Sadar Bazar, Ambala Cantt, which was in possession of the respondents/landlord and to report the existing accommodation in their occupation.
(3.) The application was contested by the respondents/landlords by way of filing reply. In the reply, it was stated that the site plan has already been placed on the record, which Ex. P.2 and P.3 and Bhupinder Singh RW- 1 had already admitted the correctness of the site plan. It was contended that there was no need to appoint a Local Commissioner since the application has been filed only to delay the proceedings. The Rent Controller dismissed the application which has led to the filing of the instant revision.