PT RAMA KANT Vs. BALWANT SINGH

JUDGEMENT

(1.) The present revision petition has been filed by Pt. Rama Kant, hereinafter described as "the petitioner" directed against the order of the Rent Controller, Ferozepur, dated 05.10.1981 and of the Appellate Authority, Ferozepur, dated 27.8.1984. The learned Rent Controller had dismissed the petition for eviction and the said order was upheld by the Appellate Authority.

(2.) The relevant facts are that the petitioner filed eviction application against the respondents with respect to the property which is a shop. The ground of eviction which survive for consideration was that, as per the petitioner, the suit property has become unfit and unsafe for human habitation and is required for reconstruction.

(3.) The petition for eviction was contested. It was denied that the suit property has become unfit and unsafe for human habitation. As per respondents, the suit property is in a good shape and is fit for human habitation.