Jeevan Lal And Anr vs Raj Kumar And Anr
2024 Latest Caselaw 6706 P&H

Punjab-Haryana High Court

Jeevan Lal And Anr vs Raj Kumar And Anr on 1 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                        2024:PHHC:042514

                            CR-9155-2017 (O&M)                                                      1


                            220-2

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                        CR-9155-2017 (O&M)
                                                                        Reserved on : 15.03.2024
                                                                        Date of decision : 01.04.2024


                            Jeevan Lal and Another                                         ... Petitioner(s)

                                                               Versus

                            Raj Kumar and Another                                        ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



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

                                        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. 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.

integrity of this order/judgment.

2024:PHHC:042514

3. Learned counsel for the petitioners has stated that this was the

only question arising in the present revision petition.

4. 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

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.