G.S. Sandhawalia, J. - (1.)The present revision petition is directed against the concurrent findings recorded by the Rent Controller on 26.07.2016 and directing ejectment on the ground of bona fide requirement for the two sons of the respondent. The Appellate Authority has upheld that order on 11.01.2017. On 10.03.2017, the following order was passed:-
"The ejectment has been done by both the Courts below on the ground that the property is required for the sons of the landlord. Counsel has tried to demonstrate that on an earlier occasion some property has been sold by the landlord and, therefore, bona fide requirement is not made out. However, it is not disputed that the sale took place in 2006 whereas the petition was filed in the year 2010. The requirement of the landlord can keep on changing with times and therefore the said argument can not be given much weight. Faced with the situation, counsel submits that he needs some time to take instructions as to whether the petitioner is willing to file an affidavit to vacate the premises by 31.12.2017. Counsel for the caveator-respondent has no objection if such an arrangement is made out. Adjourned to 24.03.2017."

(2.)Mr. Sandeep Arora, Advocate has now submitted that the tenant is not willing to seek time to vacate the premises. Resultantly, the matter is being decided on merits.
(3.)The claim for bona fide requirement is on account of the two sons Sukhpreet Singh and Gurpreet Singh from the shop in question which was rented out in the year 2000 at Rs. 550.00 and which was increased to Rs. 650.00. Necessary averments were made that the landlord or his sons did not have any other property in the urban area of Amritsar. The stand of the respondent was that though they were married but they were dependent upon applicant for their residence and business. The defence of the tenant was that the landlord had constructed two shops and changed the nature and converted them into one. The elder son was carrying on the business of cloth in the shop which was removed by constructing a wall. He had sold his own House No. 97 keeping his residence at another house. There were lot of properties whereby the sons could be adjusted. One shop had been sold on 17.04.2006 to one Narinder Singh Bhatia, which is adjacent to other shop on the opposite side.