(1.) The Petitioner before this Court is the tenant. His ejectment was sought by the Respondent (landlord) from the tenanted premises comprising of shop in the land measuring 25.55 Sq. meters in khasra No. 821 of Up-Mohal Naya Nalagarh, on the following grounds:
(2.) The learned Rent Controller vide order dated 24.5.1996 disallowed the eviction petition of the landlord on both the grounds and accordingly dismissed the same.
(3.) The landlord went up in appeal before the learned Appellate Authority assailing the findings of the learned Rent Controller. The learned Appellate Authority vide its order dated 21.9.1996 allowed the appeal of the landlord and ordered the ejectment of the tenant from the tenanted premises on the ground that the same are in a dilapidated condition and have become unsafe and unfit for human habitation. Insofar as the other ground that the tenanted premises are required bona fide for the purpose of rebuilding and reconstruction is concerned, no findings were recorded by the learned Appellate Authority in its order dated 21.9.1996.