SANTOSH AGGARWAL Vs. SAWARAN KANTA SOOD

JUDGEMENT

(1.) Through, Civil Revision Petition No. 32 of 2018, Civil Revision Petition No. 86 of 2018, and, through, Civil Revision Petition No. 183 of 2018, the, aggrieved tenants, Whether reporters of the local papers may be allowed to see the judgment? in, the, demised premises, respectively, cast, challenges, vis-a-vis, the, concurrent verdicts, as, become, recorded, initially, by, the, learned Rent Controller concerned, upon, the, apposite rent petitions, and, thereafter, upon, the, respectively, constituted thereagainst(s) appeals, hence, before the learned Appellate Authority concerned, (a) wherethrough, the landlord's petition(s), hence, seeking eviction, of, the, tenants concerned, from, the, apposite demised premises, on, the, ground, vis-a-vis, hers requiring them, for rebuilding, and, reconstructing, the, apposite building, wherein they exist, hence, became allowed.

(2.) Since, the landlord, is, the owner, of, the, building, wherein, each, of, the demised premises, as, become leased, to, the, tenants concerned, hence, exist, (a) and, also when common grounds became reared, for, seeking eviction, of, the, tenants, hence, residing, in, the, demised premises concerned, thereupon, hence, all, the, afore civil revision petitions, are, amenable, for, a, common verdict, being, recorded thereons.

(3.) Even though, in, Rent Petition No. 167/2, of, 2016/11, wherefrom, Civil Revision Petition No. 86, of, 2018, rather, arises herebefore, hence, besides, the, afore statutory ground, common, vis-a-vis, the, apposite, connected therewith eviction petitions, common statutory ground whereof, became, successfully availed, hence, by, the, landlord, (a) also, a, further ground became espoused, in, the, apposite rent petition, for, seeking eviction, of, the apposite petitioner, from, the demised premises, and, appertains, to, there happening hence change, of, user, by the petitioner/tenant, in, C. R. No. 86, of, 2018, from, the initial purpose, qua, wherewith, it, became leased, to, him/it, (b) yet, hence, the import, of, the, afore espousal, can also become, adjudged, by, this Court, upon, its, proceeding, to, after making a common verdict, upon, the afore common ground(s), rather, its thereafter, hence, meteing, an, adjudication, upon, the, afore reared separate espousal, in, the, apposite rent petition(s), constituted, by, the, landlord concerned, who, as, aforestated, is, the, owner, of, the, building, wherein, all, the, respectively leased demised premises, hence, exist. to