Sanjay Kumar And Ors vs Janta Pustaklya Bawal Trust
2022 Latest Caselaw 6512 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
124
                                                                  CR-3482-2021
                                                    Date of decision: 11.07.2022

SANJAY KUMAR AND ORS                                          ..Petitioners
                                      Versus

JANTA PUSTAKALYA BAWAL TRUST                                  ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Abhinav Gupta, Advocate for the petitioners.

ANIL KSHETARPAL, J(Oral)

The petitioners are the tenants. The Authorities below have

revised the rent from Rs.82/- per month to Rs.92/- per month.

This Bench has heard the learned counsel representing the

petitioners.

He submits that previously the property in question was owned

by Janta Pustakalya Bawal Trust, a registered Society which has never been

dissolved. He submits that the petition filed under Section 4 of the Haryana

Urban (Control of Rent and Eviction) Act, 1973, is not maintainable.

It is evident from the reading of the judgment passed by the

Appellate Authority that the Society was dissolved by passing a resolution

and Janta Pustakalya Bawal Trust stepped into the shoes of the Society.

The learned counsel representing the petitioner relies upon the

judgment passed in PDM Religious and Educational Association and

others Vs. State of Haryana Civil Secretariat, Chandigarh and others,

2022(1) SCT 59. In that case, the validity of territorial jurisdiction of a

private university set up under the Haryana Private University Act, 2006,

was the primary question.

Hence, the judgment is not applicable to the present case.

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In view thereof, no ground to interfere is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

July 11th, 2022                                        (ANIL KSHETARPAL)
Ay                                                           JUDGE

Whether speaking/reasoned                 :      Yes/No
Whether reportable                        :      Yes/No




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