Kanwaljit Singh Ahluwalia, J. - (1.) INSTANT petition has been preferred under Article 227 of the Constitution of India praying inter alia that the order dated 20.10.2015 passed by Rent Controller, whereby widow and two daughters of deceased/landlord were permitted to continue with eviction petition, as legal heirs, be set aside, along with order whereby they were permitted to amend eviction petition.
(2.) FACTS of the present case are glaring. They depict sorry state of affairs. In the present case, eviction petition instituted on ground of bonafide personal necessity, was not decided even for long period of nine -years. During long pendency of the eviction petition, litigation could not conclude and the landlord expired. The deceased/landlord was medical practitioner. He wanted demised premises to set -up is own clinic. His widow, legal heir is also a medical practitioner. She was practicing, along with her husband. In the application filed for amendment, it has been specifically stated that she has also been practicing, along with her husband.
(3.) THE eviction petition, in the present case, was instituted before Rent Tribunal on 24.08.2006. The landlord - Dr. Dharmendra Kumar Upmanyu, who instituted eviction petition, died on 01.01.2015.;