L.N. MITTAL - (1.) CM No.10812-CII of 2012 Allowed as prayed for. CR No.2546 of 2012
(2.) GURBACHAN Singh has filed this revision petition under Article 227 of the Constitution of India assailing order dated 04.04.2012 passed by learned Rent Controller, Amritsar thereby dismissing application Annexure P-5 moved by the petitioner herein for staying proceedings of the ejectment petition which has been instituted by Gurdwara Committee-respondent herein against the petitioner GURBACHAN Singh under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (in short, the Act). Respondent herein filed ejectment petition against petitioner herein alleging relationship of landlord and tenant between the parties regarding the demised shop. The petitioner has denied the relationship of landlord and tenant between the parties. The petitioner claimed himself to be owner of the demised shop. It is alleged in application Annexure P-5 that Municipal Corporation has issued notice to the petitioner. Petitioner has filed Civil Suit for declaration to challenge the said notice and to assert his ownership over the demised shop and respondent herein is also party to the said suit. In view of said suit, the petitioner sought stay of proceedings of the ejectment petition. However, learned Rent Controller vide impugned order dated 04.04.2012 dismissed the petitioner's application for stay of ejectment petition. Feeling aggrieved, petitioner has filed this revision petition.
(3.) I have heard learned counsel for the petitioner and perused the case file.;