HEMANT GUPTA,J - (1.) THIS order shall dispose of Civil Revision Nos. 2679, 2681, 2682 to 2686 and 2700 of 2005 arising out of ejectment petition filed by the respondent under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter to be referred as "the Act") against different tenants of the property owned by the said respondent in the urban area of Phagwara.
(2.) IT is the case of the landlord that he has purchased the property in dispute vide registered sale deed dated 3.3.1970. The said property has four shops facing Loha Mandi road whereas on the rear of the shops are the residential accommodation. The respondent-landlord has sought ejectment on the ground that he is a Non-Resident Indian and after staying abroad for a number of years, he has now come back to India and has decided to run his own business in the property in dispute after demolishing various construction.
(3.) TO controvert the said ejectment petition, the tenant contested the petition, inter alia, on the ground that the landlord has not mentioned any reason or purpose to use and occupy the property in question in his pleadings and that the landlord does not have roots in Indian society as his family is permanently settled abroad and have British citizenship. It was also pleaded that the landlord owns and possesses another property including residential House No. 609, Hargobind Nagar, Phagwara, and, therefore, he is not entitled to seek eviction of the tenant inducted in the said premises.;