MOHIT MAHAJAN Vs. SHAM DASS GUPTA

JUDGEMENT

(1.) The issues involved in the instant revision petitions are interconnected to each other, as such, are being taken up together for disposal at this stage with the consent of the appearing counsel for the parties.

(2.) Before proceeding further in the matter, it would be pertinent to refer hereunder to the following provisions of the Act of 1966, being relevant and germane to the controversy:

(3.) Keeping in mind the aforesaid provision and coming back to the case in hand it is an admitted fact that the final eviction decree came to be passed on 5/10/2010 by the Apex Court in the review petition arising out of civil appeal no. 3599 of 2007 in favour of the landlords and against the tenant on the premise and ground of building and rebuilding of the premises by the landlords under Sec. 11(1)(h) of the Act of 1966, with all consequences.