COL SOM DUTT SHARMA Vs. SHAM LAL

JUDGEMENT

(1.) The Petitioner, who is the landlord has filed the present revision petition under Section 16(8) read with Section 24(5) of the H.P. Urban Rent Control Act, 1987 (hereinafter referred to as the Act), assailing the order passed by the Rent Controller, Shimla in Case No. 166/2 of 1997 titled as Col. Som Dutt Sharma v. Sham Lal Case No. 166/2 of 1997. Petitioner is aggrieved of the fact that his petition filed under Section 15(2) of the Act, seeking eviction of the Respondent-tenant stands dismissed.

(2.) The eviction petition filed on 20.10.1997 was initially decided by the Rent Controller on 29.6.1999. The tenant was directed to hand over the vacant possession of the demised premises. The tenant filed Civil Revision No. 216 of 1999, titled as Sham Lal v. Co. Som Dutt Sharma and vide order dated 14.8.2001, this Court set aside the order of eviction and remanded the matter to the Rent Controller for consideration afresh after framing issues and affording opportunity of hearing to the parties.

(3.) Pursuant to the order passed by this Court, the Rent Controller considered the matter afresh and after fully complying with the prescribed procedure and affording opportunity to the parties dismissed the petition in terms of the impugned order.