Punjab-Haryana High Court
Baldev Singh vs Darshana Devi And Others on 12 November, 2009
Author: Surya Kant
Bench: Surya Kant
CR No.6577 of 2009 -1-
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CR No.6577 of 2009 (O&M)
DATE OF DECISION: 12.11.2009
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Baldev Singh . . . . Petitioner
VS.
Darshana Devi and others . . . . Respondents
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CR No.6578 of 2009 (O&M)
DATE OF DECISION: 12.11.2009
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Baldev Singh . . . . Petitioner
VS.
Chanan Kaur and others . . . . Respondents
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CR No.6579 of 2009 (O&M)
DATE OF DECISION: 12.11.2009
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Baldev Singh . . . . Petitioner
VS.
Bhupinder Saini . . . . Respondent
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CR No.6580 of 2009 (O&M)
DATE OF DECISION: 12.11.2009
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Baldev Singh . . . . Petitioner
VS.
Raj Kumar . . . . Respondent
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CR No.6581 of 2009 (O&M)
DATE OF DECISION: 12.11.2009
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Baldev Singh . . . . Petitioner
VS.
Des Raj . . . . Respondent
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Mr. Namit Gautam, Advocate for the petitioner
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CR No.6577 of 2009 -2-
SURYA KANT J.(ORAL)
(1). This order shall dispose of Civil Revision Nos.6577 to 6581 of 2009 as common question of law and facts are involved in this case. For brevity, the facts are being extracted from Civil Revision No.6577 of 2009.
(2). The petitioner is a senior citizen of about 70 years of age who has filed five eviction petitions against different tenants in the years 2004-2005 and one of the grounds amongst others taken by him is that the premises has become unfit and unsafe for human habitation.
(3). Relying upon the zimini orders passed by the Rent Controller from time to time, it is urged on behalf of the petitioner- landlord that the respondents are adopting delaying tactics on one pretext or the other.
(4). Having heard counsel for the petitioner at some length and without going into the merits of the allegations, I am of the considered view that though it is difficult to issue any time bound directions, as there might be other eviction petitions filed at an earlier point of time and still pending consideration before the Rent Controller and no out of turn treatment can, therefore, be given to the rent petition filed by the petitioner, however, like any other litigant, the petitioner is also entitled to the speedy disposal of his cases.
(5). In view of the facts and circumstances, these revision petitions are, accordingly, disposed of, with the direction to the Rent Controller, Ludhiana, to make an endeavour to decide the rent CR No.6577 of 2009 -3- petitions filed by the petitioner-landlord as early as possible and preferably within a period of one year.
(SURYA KANT) JUDGE 12.11.2009 vishal shonkar