Bimal Mohan Joshi vs Vijay Kumar Sharma

Jaswant Singh, J.—Tenant/petitioner is in revision u/s 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (for short the EPURR

Act) aggrieved against the concurrent findings recorded by both the Authorities below, whereby he has been ordered to be evicted from the

demised premises i.e. residential house No. 32, Jawala Nagar, Maqsudan, Jalandhar, vide order dated 6.9.2010 passed by the learned Rent

Controller, Jalandhar and which findings were affirmed in appeal by the learned Appellate Authority, Jalandhar vide order dated 8.2.2013. At the

time of hearing, learned counsel for the petitioner, on instructions from the petitioner, who is present in Court has submitted that he would not press

this petition provided some reasonable time is granted to the petitioner to vacate the demised premises as minor children of the petitioner are

studying in local school.

In view of the reasonable prayer made by the learned counsel for the petitioner, the present revision petition is dismissed as not pressed,

however 7 months'' time commencing from 1.9.2013 is granted to the petitioner/tenant for making alternative arrangement to vacate the demised

premises subject to his furnishing an undertaking on or before 10.9.2013 before the learned Rent Controller, Jalandhar that he shall hand over

actual, physical, vacant and peaceful possession of the demised premises to the respondent/landlord by 31.3.2014. The petitioner shall also clear

arrears of rent, if any. Further the petitioner shall pay future rent in advance by 10th of every month for the 7 months'' time granted to him

commencing from 1.9.2013 Needless to say that any violation of the aforesaid terms shall entitle the landlord to seek petitioner''s eviction forthwith

with police help, if necessary, without recourse to any other remedy besides the petitioner/tenant making himself liable to be hauled up in contempt

proceedings.