S.S.SARON, J. - (1.) This CM has been filed by the tenant-petitioner for recalling the order dated 22.12.2005 passed by this Court whereby the revision petition filed by him under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (Act for short) has been dismissed and the order dated 19.11.2005 ordering eviction of the applicant from the demised premises passed by the Rent Controller, Jalandhar under Section 13-B of the Act has been upheld.
(2.) Learned counsel for the applicant-tenant contends that the respondent-landlord Pritam Singh Malhi owns large number of shops in building No.916 situated near Narinder Cinema, GT Road, Jalandhar and he has filed various applications for eviction of his tenants from the various shops. It is contended that eviction has been sought on the ground that the respondent is a NRI and wants to return to India. The claim made by the landlord-respondent was resisted by the applicant but he was unsuccessful and his revision petition was dismissed by this Court on 22.12.2005.
(3.) However, the revision petition i.e. CR 1202 of 2006 filed by another tenant M/s Sharma Travels and others has been admitted. It is further contended that there are five other similar petitions pending in this Court against the same landlord-respondent filed by the other tenants. Therefore, it is contended that the order dated 22.12.2005 is liable to be recalled and the present revision petition is also liable to be admitted.;