Mahesh Grover, J. - (1.) IT 's a disturbing state of affairs to say the least.
(2.) THE State of Punjab apparently seems to have developed a penchant for indulging in undesirable activities of depriving the private citizens of the benefits of their properties in a manner which is only known to a mafia. This is the 3rd or 4th petition with almost similar facts of subrogation of possession by State in favour of some other department to deny tenancy created originally in its favour. The facts of the case may be noticed in brief. The respondent -landlord inducted Subordinate Services Selection Board, Punjab (hereinafter referred to as the 'Selection Board') as a tenant in the demised premises. Since no rent was paid, it led to the filing of the eviction petition under Section 13 of the Rent Act against the tenant i.e. Selection Board and this entity was impleaded as a party through its Secretary. It may be noticed that although the first and second floor of the demised premises described as SCO no. 156 -160, Sector 8 -C, Madhya Marg, Chandigarh was let out to the Selection Board. It vacated the first floor on 30.9.2002 but the same was re -let to it on 16.2.2004. The second floor was also vacated by them on 31.7.2008 but then they retained the possession of the first floor.
(3.) RENT amounting to Rs. 71,992/ - w.e.f. 1.3.2011 till the date of filing of petition was ground for seeking eviction of the petitioner.;