- (1.) The petitioner has filed the instant revision seeking to modify the order dated 22.09.2014 of the Appellate Authority under the East Punjab Urban Rent Restriction Act, 1949, fixing mesne profits @ Rs. 8000/- per month during pendency of the appeal filed by the respondent against the eviction order passed by the Rent Controller. The prayer is made to increase the mesne profit to Rs. 1,00,000/- per month. I have heard learned counsel for the petitioner, perused the impugned order and the paper-book.
(2.) The premises was rented out to respondent No. 1 initially @ Rs. 1050/- per month about 14 years ago.
(3.) Learned counsel for the petitioner vehemently contended that area of the shop in question is 15' x 28.3' and situated in a prime location of the commercial town of Amritsar.;