J. V. Gupta, J. - (1.) The tenant-petitioner has filed this revision petition against the order of the Appellate Authority dated 20th Sept., 1975, whereby his appeal was dismissed and the order of the Rent Controller directing his ejectment was maintained.
(2.) The ejectment of the petitioner has been ordered on the ground of bona fide requirement of the landlord for his own use and occupation. Both the Courts below have concurrently found as a fact that the need of the landlord is a bona fide one. The learned counsel 'for the tenant-petitioner is unable to point out any illegality therein. Moreover, it has been stated at the bar that the possession of the premises has been taken over by the landlord during the pendency of the revision petition and on that ground also the revision petition, as such, has become infructuous. Consequently, the petition falls and is dismissed with no order as to costs. Revision dismissed.;