Kanwaljit Singh Ahluwalia, J. - (1.) THE present revision petition has been filed against the order of learned Rent Controller, Jagraon, whereby he accepted the eviction petition of landlord that he, being a Non -resident Indian require the premises for his own use and occupation.
(2.) THE order passed by learned Rent Controller has been assailed on the following grounds: a) That in the rent petition, ground of personal necessity has been wrongly stated. b) That in the petition for ejectment, four grounds of ejectment have been taken and under Section l3 -B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as "the Act") the landlord could only take one ground of personal necessity as other grounds can only be raised in eviction petition under Section 13 of the Act. c) That only photocopy of the permanent residency card has been placed, therefore, it is not proved that the landlord is a Non -resident Indian. d) That reply to the application for leave to defend the petition was filed through attorney. e) That there was a civil suit pending and an application under Section 12 of the Act has been moved by the petitioner for repair of roof. I have perused the order of learned Rent Controller.
(3.) THE arguments raised above, when examined cannot stand judicial scrutiny. It has been specifically stated by the landlord in the eviction petition that he intend to come back to India and start his business. Therefore, there was no necessity to give all the minute details. It is also not required that the landlord should file project report of the business which he intends to start.;