RAJIVE BHALLA, J. - (1.) PRAYER in this revision petition is to set aside the order, dated 29.9.2007, passed by the Rent Controller, Jalardhar, allowing a petition, filed under Section 13-A of the East Punjab Urban Rent Restriction (Amendment) Act, 1985 (for short hereinafter referred to as "the Act") for the petitioners' ejectment.
(2.) THE landlady sought the petitioners' ejectment from House No. EJ-241, Chahar Bagh, Jalandhar on the ground that she is a specified landlord as defined in Section 2(hh) of the Act, She retired as a Lecturer from the Senior Secondary School, Civil Lines, Ludhiana and, therefore, requires the demised premises for her personal necessity. The Rent Controller, vide the impugned order, held that as the landlady has established the ingredients of Section 13-A of the Act, namely, that she retired from government service and requires the demised premises for her personal need, directed the petitioners' ejectment.
(3.) ON 25.1.2008, counsel for the petitioners made the following statement : "Counsel for the petitioner states that he gives up challenge to the order of ejectment and prays that sufficient time be granted to vacate the residential premises in his occupation." ;