- (1.) M/s. Atlas Cycle Industries Limited, Sonepat has filed the present rent Revision and it has been directed against the judgment dated 31.5.2000 passed by Appellate Authority, Sonepat, who affirmed the findings of the Rent Controller dated 6.9.1999 vide which the ejectment petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as "the Act") was allowed with costs and tenant was directed to hand over the vacat pssession of the demised premises to the landlord within three months.
(2.) Some facts can be noticed in the following manner in order to appreciate the contentions of the parties:- The present ejectment petition was filed by the landlord on 16.12.1992 as is evident from the certified copy of the judgment of the Rent Controller. The landlord sought the ejectment of the tenant from the demised premises on the ground that the tenant has ceased to occupy the demised premises for a continuous period of four months without any reasonable cause. Notice of the rent petition was given to the respondent-tenant who filed the reply and denied the allegations.
(3.) For the purpose of disposal of the rent proceedings, the Rent Controller framed the following issues: "1. Whether the respondents are liable to be evicted from the premises in dispute on the grounds as mentioned in the petition? OPA 2. Whether the petition is not maintainable in the present form? OPR 3. Whether the petition is barred under Order 2 Rule 2 of the C.P.C.? OPR. 4. Relief.";