Dr. Bharat Bhushan Parsoon, J. - (1.) ORDER of 13.5.2014 of the Rent Controller whereby application for recalling of order dated 26.4.2012 concerning vacation of premises as also for appointment of the Local Commissioner was dismissed, has been impugned in this civil revision petition preferred by the petitioner invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India.
(2.) HEARING has been provided to the counsel for the petitioner while going through the paper book. Pursuant to a petition (Annexure P -1) under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter mentioned as the Act) for eviction of tenant Kulwant Singh from the premises in dispute, eviction of the tenant had been ordered holding, inter alia, personal requirement of the landlady, as was set up in the petition. Since the tenant wanted time to vacate the premises, the landlady granted the same and settled the matter with the tenant.
(3.) STATEMENT of 26.4.2012 was suffered by the tenant admitting claim of personal requirement of the landlady and had sought time to continue in the premises till 30.4.2014. Sequelly, order of ejectment was passed against the tenant in respect of the demised premises further stipulating that the tenant would continue to pay rent as also electricity and water charges till 30.4.2014. The landlord had also undertaken to repair the roof of three rooms and gallery by 31.5.2012.;