Manoj Mehta vs Raj Kumar And Another
2024 Latest Caselaw 6703 P&H

Punjab-Haryana High Court

Manoj Mehta vs Raj Kumar And Another on 1 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                        2024:PHHC:042515

                            CR-9154-2017 (O&M)                                                      1


                            220-3

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                       CR-9154-2017 (O&M)
                                                                       Reserved on : 15.03.2024
                                                                       Date of decision : 01.04.2024


                            Manoj Mehta                                                    ... Petitioner(s)

                                                             Versus

                            Raj Kumar and Another                                        ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :   Mr. Zorawar Singh Chauhan, Advocate for the petitioner.

                                        Mr. Sarju Puri, Advocate for the respondents.



                            ALKA SARIN, J.

1. The limited question arising in the present case is whether a

British Passport holder would be covered under the definition of a Non-

Resident Indian (NRI) under the East Punjab Urban Rent Restriction Act,

1949.

2. On 22.12.2017 the following order was passed :

"Petitioner (tenant) is in revision directed against the

order dated 29.09.2017 passed by the Rent Controller,

Shaheed Bhagat Singh Nagar, whereby leave to contest

has been declined in the eviction petition filed by the

integrity of this order/judgment.

2024:PHHC:042515

NRI landlord under Section 13 B of The East Punjab

Urban Rent Restriction Act 1949.

It is contended that concededly the NRI landlord is a

British Passport holder and the issue as to whether the

foreign passport holder would be covered under the

definition of an NRI under the 1949 Act is pending

reconsideration before the Hon'ble Supreme Court.

Notice of motion for 19.04.2018.

In the meanwhile dispossession of the petitioner from

the demised shops as mentioned in the petition shall

remain stayed subject to clearance of all arrears of rent

within next 15 days and continue to pay the future rent

by 10th of each Calendar month, failing which the

interim protection shall be deemed to be automatically

vacated."

3. Learned counsel for the respondents, at the outset, states that

the Hon'ble Supreme Court in the case of Ram Krishan Grover & Ors. Vs.

Union of India & Ors. [2019 (2) RCR (Rent) 703] has held that a person

of Indian origin holding a foreign passport falls within the definition of an

NRI.

4. Learned counsel for the petitioner has stated that this was the

only question arising in the present revision petition.

5. In view of the above and in view of the law laid down in the

case of Ram Krishan Grover (supra), the present revision petition being

integrity of this order/judgment.

2024:PHHC:042515

devoid of any merits is accordingly dismissed. Pending applications, if any,

also stand disposed off.

                            01.04.2024                                    ( ALKA SARIN )
                            Yogesh Sharma                                     JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.