Suresh Kumar vs Swaran Kaur
2022 Latest Caselaw 16998 P&H

    157 IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                                CR-2585-2022 (O&M)
                                                Date of decision: 15.12.2022
Suresh Kumar
                                                 ....Petitioner
               Versus

Swaran Kaur
                                                ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. A.P.Kaushal, Advocate for the petitioner

ANIL KSHETARPAL, J (Oral)

The petitioner herein is a tenant. The Rent Controller as

well as the Appellate Authority has ordered his eviction while allowing

petition filed under Section 13 of the East Punjab Urban Rent Restriction

Act, 1949. The eviction has been ordered on the ground of bonafide

necessity of the landlady.

Learned counsel representing the petitioner, although, made

sincere efforts, however, failed to draw the attention of the Court to any

substantive error or perversity in the impugned order. In view of the

judgment passed in Hindustan Petroleum Corporation Limited vs.

Dilbahar Singh' (2014) 9 SCC 78, the scope of this Court to interfere in

its revisional jurisdiction is limited.

Hence, dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

15.12.2022                                      (ANIL KSHETARPAL)
rekha                                                JUDGE
Whether speaking/reasoned :        Yes/No
Whether reportable :               Yes/No


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