Rajendra Nath Mittal, J. - (1.) This is a revision petition by sawa Ourdas Ram and another, landlords, against the order of the Appellate Authority, Jullundur, dated Jan. 6, 1975. It is agreed by the learned counsel that the case has to be remanded to the Rent Controller for deciding it afresh after giving an opportunity to the landlords to amend the application for ejectment and incorporating in it the three ingredients required by section 13 3) (a) (i) of the East Punjab Urban Rant restriction Act. It is stated by Mr. Sarin that his clients will make an application before the Rent Controller for amendment of the application for ejectment. The application shall be allowed by the Rent Controller.
(2.) For the aforesaid reasons, I accept the revision petition, set aside the order of the authorities below and remand the case to the Rent Controller for deciding the matter afresh after taking into consideration the observations made above. He shall also give an opportunity to the parties to lead fresh evidence. The parties are directed to appear before the Rent Controller, Jullundur, on Feb. 20, 1980. No order as to costs. Revision allowed.;