J.V.GUPTA, J. - (1.) ON the last date of hearing, this case was adjourned to find out as to whether the landlords-respondent had sold the premises, in dispute, during the pendency of the revision petition in this Court as it was so alleged in Civil Miscellaneous Application No. 4727-CII of 1981.
(2.) TODAY , it has been stated at the bar by the learned counsel for the respondents that the premises, in dispute, have been sold and that the landlords have no more interest therein. In view of the said statement, the revision petition is to be allowed because the ejectment of the tenant-petitioner from the demised premises was sought by the landlords on the ground that he bonafide required the premises for their own use and occupation. Since, they have no more interest therein the bonafide requirement for personal occupation does not exist. Consequently, this revision petition succeeds and is allowed. The orders of the authorities below are set aside and the eviction for ejectment of the tenant is dismissed with no order as to costs.;