J.V. Gupta, J. - (1.) This is a petition filed on behalf of the landlord petitioners, against the order of the Appellate Authority, dated 12th Sept., 1975, whereby the appeal was accepted and the order of the Rent Controller directing ejectment of the tenant was set aside.
(2.) Gurmukh Singh was the landlord of the premises in dispute. An application for ejectment was filed by him on the ground of his bona fide requirement of the premises in dispute for his own use and occupation. This application was allowed by the Rent Controller. In appeal filed on behalf of the tenant-respondent before the Appellate Authority, the said landlord died and his legal representatives were brought on record. The Appellate Authority in view of the Supreme Court judgment in Smt. Phool Rani and others Vs. Sh. Naubat Rai Ahluwalia, A.I.R. 1973 Supreme Court 2110 , accepted the appeal and set aside the order of ejectment. Feeling aggrieved against this order, the landlords, i.e. the legal representatives of the deceased Gurmukh Singh have come up in revision petition
(3.) The learned counsel for the petitioners stated at the bar that the possession of the premises in dispute has already been taken by his clients. However, in view of the latter authority of the Supreme Court Shantilal Thakordas and others Vs. Chiman Lal Maganlal Telwala, AIR, 1976 Supreme Court 2358 , the order of the Appellate Authority is liable to be set aside.;