VINOD GAMBHIR Vs. KAILASH BEHARI BHATNAGAR

JUDGEMENT

(1.) THE challenge herein in this revision petition under Section 24 of the H.P. Urban Rent Control Act, 1987 (in short 'the Act') is on behalf of the tenant, who has suffered concurrent findings of fact returned by both the learned Rent Controller and the learned Appellate Authority, as per the impugned order dated 23.03.2007 and judgment dated 29.04.2008, respectively.

(2.) THE order of eviction was suffered by the tenant on the ground that he had ceased to occupy the tenanted premises for a continuous period of twelve months without reasonable cause. Though the order of the learned Rent Controller dated 23.03.2007 was assailed before the Appellate Authority on all the grounds available to the tenant, yet at the time of hearing, objection with regard to non -joinder of necessary parties alone was pressed and other issues were not emphasized.

(3.) IN view of the above, I do not see any lawful cause or basis for any interference with the impugned order of eviction as upheld in appeal by the learned Appellate Authority. Accordingly, the petition is dismissed with no order as to costs.