- (1.) This revision petition has been filed against order dated 09.01.2013 passed by learned Rent Controller, SAS Nagar (Mohali), whereby application filed by revision petitioner Jaswinder Singh seeking leave to contest the petition filed by respondent No.1-landlord under Section 13-B of East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act), was dismissed.
(2.) The case of respondent No.1-landlord, in brief, is that he had purchased the demised premises from its earlier allottee Kanwaljit Singh and allotment letter was issued in his favour in the year 1999. Respondent No.1 is Non-Resident Indian and is holding permanent residency of Greece at his address, 146 AGXIALOU, St. 18544, Piraeus (Greece). His permanent residence permit issued by the authorities of Greece on his passport also reflects the same. The passport dated 12.7.1996 with expiry on 11.7.2006, dated 9.3.2001 with expiry on 11.7.2006 and dated 5.6.2006 with expiry on 4.6.2016 were duly issued to respondent No.1 from Athens (Greece). Respondent No.1 is having right to vote at Greece. The declaration record of respondent No.1, for right to vote, on the electoral register of Municipality of Piraeus, Greece also reflects the same.
(3.) As per respondent No.1, revision petitioner was initially inducted as tenant of booth No.26, Phase-1, SAS Nagar (Mohali) (including basement and first floor) on 1.1.2003. The terms of rent were settled from time to time and from January, 2011, rent was settled as Rs. 13,000 per month.;