IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

CR-3740-2013(O&M)

Reserved on 19.08.2025

Date of pronouncement: September 18, 2025

M/s Pinky Crockery House and another

...Petitioners

Versus

Amarjit Kaur and others

...Respondents

CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI

Present:Mr.Chetan Mittal, Senior Advocate with

Mr.Kunal Mulwani and Mr.Vikas Thakur, Advocates

for the petitioners.

Mr.Aalok Jagga, Mr.Karan Inder Singh,

Mr.Sahil Lohan and Mr.Harkirat Jagdev, Advocates

for the respondents.

****

ARCHANA PURI, J.

The petitioners-tenant have invoked the revisional jurisdiction

of this Court under Section 15(5) of the East Punjab Urban Rent Restriction

Act, thereby, assailing the order dated 27.07.2010 as well as order dated

05.11.2010, passed by the Courts below, thereby, ordering eviction of the

petitioners-tenant.

The essential facts, to be noticed, in nutshell are as follows:-

That, respondents-landlords had filed the ejectment petition thereby,

asserting that they are owners of SCO No.409-410, Sector-35C, Chandigarh

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and the petitioners are the tenants in the basement portion, on the monthly

rent of Rs.1800/- per month. Besides the same, they were also liable to pay

the water and electricity charges, in advance on 7

th

day of each English

calendar month. Therein, it was also asserted that initially, the landlords

filed petition for seeking ejectment of the tenant, which was since

withdrawn, on account of gazette notification having issued by the

government.

Suffice to consider that the landlords had filed the petition for seeking

eviction of the tenant, thereby, asserting that they are not in occupation of

spacious commercial accommodation in basement floor nor they had

vacated any such premises, after commencement of the Act, within the

urban area of Chandigarh. As such, the five landlords intend to augment

their income by commencing business of general store, pertaining to

computer, communication and information technology, for which the

basement floor was ideal. Furthermore, they asserted that the upper story

did not have the equivalent space and they also fetched higher rent. They

require small area for customer dealing on upper floor and larger area was

required for storage purposes in the basement. Since, the basement attracted

lesser tenants on cheaper rates, the landlords did not consider it

economically viable to occupy the upper stories.

In the petition, the landlords also asserted about the manner, in which,

the landlords were carrying on their work and that another landlord Anmol

Sidhu had left for Canada to manage his affairs, till the demised premises is

vacated. Further averments were made about the prime location of the

demised premises and also about the occupation of the portion of upper

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stories, to be not commercially viable, as business would not yield good

income initially. Besides the necessity for bonafide use and occupation of

the landlords, the respondents-landlords had also asserted about the

basement floor which was meant for storage and godown, being used by the

tenant for the purposes of shop, contrary to the terms and conditions of the

allotment as well as the rent agreement and on account of misuse by the

tenant, the Estate Officer cancelled the lease and the landlord were

preferring an appeal before the Chief Administrator. The tenant had no right

to misuse the premises, as it would affect the title of the landlords. The use

of the premises by the tenant, as such, had materially impaired the value and

utility of the premises and also the entire building, in which the premises

was situated. Cancellation of lease deed would reduce the value of the

building drastically and invite action under the Public Premises (Eviction of

Unauthorised Occupants) Act, depriving the landlords of the rent. The

tenants were also sought to be evicted, on the ground of change of user and

non-payment of rent.

Upon notice, the tenant made appearance and filed reply,

thereby, raising preliminary objections, with regard to the maintainability of

the petition, suppression of material facts, estoppel, cause of action, mis-

joinder of landlords No.2 and 3. Besides the same, also assertion was made

about the dismissal of the previous rent petition, between the parties bearing

No.593 of 1996 and the same was suppressed by the landlords and their

only intention was to increase the rent and harass the tenant. Even,

landlords No.2 and 3 were asserted to be not necessary/proper parties.

Also, further it was asserted that the petition was liable to be

CR-3740-2013 -4-

dismissed, in view of the notification dated 07.11.2002 of Chandigarh

Administration. The site has been resumed by the Estate Officer, who was

not impleaded as party. The premises was given on rent in September 1981

for storage purposes and was being used by the tenant for the same purpose.

The landlords connived with the Estate Office and got issued notice in order

to evict the tenant, by abusing the process of law. The landlords had re-let

the premises to the new tenants, after vacation by the previous tenants.

The ground floor portion, which was let out to Balbir Sales

Corporation was got vacated and again let out to Sagar Ratna Restaurant.

The landlords falsely claimed that they were not in occupation of any

accommodation on basement floor nor they had vacated it without sufficient

cause, after commencement of the Act. In fact, earlier also they had filed

petition on the ground of personal necessity to harass the tenants and the

portions which were got vacated, had been re-let to various persons on

enhanced rent. Further detail, with regard to the extent of rent payable was

also given. The manner of the landlords carrying on their avocation, as

such, was also stated therein. Specifically, it was asserted that the basement

was being used for storage purposes, since 1981 and the rent was regularly

paid.

On the basis of the pleadings, the following issues were

framed:-

“1.Whether the petitioner requires the demised premises for

bonafide use and occupation?OPP

2.Whether the respondents are using the premises contrary

to law, if so, its effects?OPR

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3.Whether the respondents have changed the user of the

demised premises?OPR

4.Whether the respondents are liable to be evicted from the

demised premises?OPP

5.Whether the present petition is not maintainable?OPR

6.Whether the petitioner has no cause of action to file the

present petition?OPR.”

7.Whether the petition is bad for misjoinder of the

petitioners No.2 and 3 neither being necessary nor

proper parties in this case?OPR

8.Relief.”

To substantiate their claim, the landlords examined PW-1

Sumeet Sidhu as well as PW-2 Manoranjan Singh, another landlord and they

had deposed in consonance the pleaded case.

In rebuttal, tenant-Harish Chander, proprietor of M/s Pinky

Crockery House, himself stepped into witness box as RW-8 and further also

examined, as many as 9 witnesses i.e. RW-1 Reena Tanwar, Clerk, Office of

Home Finance Department, U.T., RW-2 Shamahitro Sain, Asst. Chief

Architect, RW-3 Parveen Mittal, SIE Office of Estate Office, RW-4 Rajeev

Gulati, Senior Assistant, Estate Office RW-5 Paritosh Manda, Manager, M/s

Sagar Ratan Restaurant, PW-6 Vipan Kumar, JE, Estate Office, RW-9 Nitin

Kumar Sahu, Clerk, office of Chief Administrator and RW-10 Ashok

Kumar, Senior Assistant, Office of District and Sessions Judge, Chandigarh,

who proved various official record as summoned. Besides the same, tenant

also examined RW-7 Gurdial Singh, proprietor of M/s Punjab Tent House.

On appraisal of the evidence, brought on record, learned Rent

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Controller decided issues No.1, 5, 6 and 7, against the tenant and issue No.2

to 4 were decided in favour of the tenants and ultimately, ordered eviction of

the tenant, on the ground of personal necessity.

Being aggrieved, the tenant filed the appeal. Even, landlords had

filed the cross-appeal. After hearing both the counsel for the parties, learned

Appellate Authority, vide impugned judgment, decided both the appeals,

whereby, finding with regard to issues No.2 and 3 were reversed and thus,

ordered eviction of the tenant, on the ground of personal necessity as well as

ground of material impairment of value and utility of the demised premises

and also, on the ground of change of user.

Thereupon, being dissatisfied, the tenant filed the revision

petition in hand.

Counsel for the parties heard.

At the very outset, learned counsel for the petitioners-tenant

assiduously contended that the Courts below have failed to appraise the

evidence in correct perspective. The concurrent findings, qua personal

necessity have been reached, while giving amiss to the necessary ingredients

to establish the same, having not come forth. Furthermore, counsel

submitted that the availability of enough space with the landlords has been

overlooked and also the Courts did not take into consideration the non-

disclosure of the previous petition filed, which was dismissed and another

petition filed on the ground of personal necessity, having withdrawn, at a

later stage. Even, the findings qua change of user, misuse and impairment of

value and utility are erroneous, which manifestly appear to be unjust. To

emphasise upon the bonafide requirement to be ‘genuine’, ‘honest’ and not

CR-3740-2013 -7-

a ‘mere desire’ or ‘wish’, learned counsel has relied upon plethora of case

law, which need not to be reproduced herein. Suffice to consider that it is

settled proposition of law, as submitted by learned counsel, which need not

to be dilated any further.

However, on the other hand, learned counsel for the

respondents-landlords, though, do not dispute about the settled law about

the ‘need’ projected to be ‘genuine’, ‘honest’ and that it should not be ‘mere

desire’, but he asserts that the Courts below have meticulously appraised the

evidence, while keeping in view the aforesaid principle of law. He made

reference to the findings recorded by the Courts below, on various grounds

for seeking eviction and sums up that the order of eviction calls for no

further interference.

The grounds pleaded for eviction were non-payment of rent,

personal necessity, change of user and material impairment of value and

utility of the demised premises.

So far as, ground non-payment of rent is concerned, it was not pressed

upon, in view of the evidence, brought on record, about payment of rent by

filing petition under Section 31 of the Punjab Relief of Indebtedness Act.

Suffice to take note of the statement got recorded by the counsel for the

landlords on 13.06.2006, during the pendency of the ejectment petition that

since, the tenant had paid the rent to the landlords, now the parties are not at

issue regarding the tenant in arrears of rent, on the date of filing of the

petition. As such, this ground never survived for adjudication.

Undisputedly, the rent agreement dated 07.09.1981 was

executed between the tenant and the landlords, which is Ex.RA. Clause 5 of

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the said rent agreement, reads as herein given:-

“That the tenant shall use the above premises only for the

storage of crockery items and for no other purpose except with

the prior consent of the landlords in writing.”

This clause makes amply clear that the basement was taken

only for the storage of crockery items. That being so, it is also necessary to

note that in the reply filed to eviction petition, the tenants also asserted

about the same to be the purpose of giving the basement on rent to tenant in

September 1981 and tenants were using the basement for the same purpose,

since 1981. However, during the course of evidence, the tenants build the

case that ever since, taking the basement on rent, the same is used for the

sale of crockery items and that is permissible under rules and falls under the

category of ‘general trade’. The purpose of use, as such, is not disputed by

the tenant, though, the user is not in consonance with the recitals of the rent

agreement and furthermore, change is also not with the prior consent of the

landlords in writing. Thus, there is contravention and misuse of the demised

premises by selling crockery and precisely, this led to resumption order

dated 25.11.2004 Ex.P1 passed by the Land Acquisition Officer (exercising

the powers of Estate Officer), Chandigarh. Paragragh No.2 of the said order

states the basis for passing the resumption order, which is reproduced, as

herein given:-

“The site has been inspected and found that the said site is

being used for the purpose other than specified i.e. Basement is

being used for sale of crockery items.”

An appeal was filed by the landlords before the Appellate

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Authority-Chief Administrator, Chandigarh Administration, which is Ex.P2.

Therein, it was asserted about the contravention of the contractual as well as

statutory conditions, at the instance of the tenant and the landlords/lessor

terminated the tenancy and filed the eviction petition under Section 13 of

the East Punjab Urban Rent Restriction Act. Therein also, it was asserted

that subsequently, the notification was issued by the government, where

under, all the premises, which were carrying rent @ more than Rs.1500/- per

month, were exempted from the provisions of the Act. The demised

premises, as such, came under the purview of Transfer of Property Act. The

landlords (appellants in appeal), accordingly, served a fresh notice of

termination of tenancy, specifically inviting attention of the tenant.

However, tenant continued to misuse as well as violated the directions of the

Estate Officer, as a result thereof, the appeal was dismissed on 15.07.2009.

Even, in the inspection report Ex.RW6/1, column No.8 mentions that

‘basement is used as shop against the sanctioned plan’. The present status

of violation was depicted as ‘still existing’. No doubt, there are other

objections also pointed out, but they were sanctionable and could be

rectified. However, the act of misuse of basement, is being perpetuated by

the tenant, willfully, intentionally and knowingly that it will lead to serious

consequences of putting the landlords to peril of resumption, which in fact,

did lead to the cancellation of allotment/lease in favour of the landlords.

Considering this manner of misuse, which led to resumption, learned

Appellate Authority had rightly held about the same to be a case of

impairment of value and utility of the premises by the tenant. By changing

the user, the tenant has caused irreparable loss to the landlords, who have

CR-3740-2013 -10-

been forced into litigation. Though, much emphasis has been laid upon

other violations in the building, but the same are sanctionable and

compoundable and this in itself, otherwise also, did not give licence/permit

to the tenant to perpetuate illegality.

Learned counsel for the petitioners-tenant also laid much

emphasis upon the testimonies of witnesses examined by the tenant, who

proved the various notifications and thereupon, submitted that the basement

is habitable and therefore, there is no misuse. However, resumption order

had been passed, which stood affirmed by the Appellate Authority, by virtue

of dismissal of the appeals filed by the landlords as well as the tenant. The

question of resumption order, to be good or bad, is not within the purview of

the rent authorities. Relating to the same, separate proceedings, ought to be

instituted. Herein, the Appellate Authority has rightly considered the ground

pleaded. Perusal of Ex.P1 clearly states about premises resumed, on

account of sale of crockery items. Though, much emphasis has been laid

upon the testimonies of official witnesses i.e. RW-1 to RW-6, RW-9 and

RW-10, to support that as per notifications, the basement could be used for

habitable purposes, but however, it be noticed that there is clear violation of

the basement having taken for storage and it being used for the sale purpose,

since 1981, as per the case put forth by the petitioners themselves.

However, clear cut requirement as observed in Ex.RA has been violated.

The alleged waiver by the landlords or acquiescence, as asserted, since it is

being used since 1981, for the sale of crockery, will not, in any manner, do

away with the requisite recital of Ex.RA.

In order to save the building from resumption, landlords are

CR-3740-2013 -11-

certainly entitled to evict the tenants. It has been appropriately considered

by the Appellate Authority that no doubt, the tenant may change the use, if

no prejudice is caused to the landlords. However, in the case in hand,

change of use by the tenant did cause grave prejudice to the landlords and

same had resulted in resumption of the entire building. The landlords shall

be deprived of the property as well as rent earlier received. Consequently,

the reversal of the findings, on issues No.2 and 3, was correctly made by

learned Appellate Authority.

The other ground pleaded for eviction is that the landlords

required the demised premises for their bonafide use and occupation. The

maintainability of the petition is questioned, as the same is second petition

for seeking eviction, on the ground of personal necessity, whereas, the first

petition, on the same ground was withdrawn. Though, it is asserted that

there is suppression of the fact of earlier petition filed on the same ground,

but however, in this regard, suffice to make reference to paragraph No.2 of

the eviction petition, where there is justification coming forth for the

withdrawal and filing of the fresh petition. It states about the issuance of the

gazette notification, as per which, the tenancies carrying monthly rental of

more than Rs.1500/-, were exempted from the operation of The East Punjab

Urban Rent Restriction Act and consequently, the premises in question, with

the monthly rent of Rs.1800/-, was covered under the provisions of Transfer

of Property Act. Consequently, it states about the withdrawal of the petition.

Not only this, further it also states about the notification having stayed

by the Hon’ble Supreme Court (which was later on quashed) and as per the

current subsisting legal position, the present petition was filed. This

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explains that withdrawal was not voluntary, but due to operation and change

of law, which in no manner, hampers the interest of the landlord. It was

under constrained circumstances faced, that petition was withdrawn and

disclosure about the same, as such, has been appropriately made in the

present petition.

However, the extent of ‘need’ with the passage of time has changed.

In the previous petition, the eviction was sought as the landlords intended to

open a showroom in SCO in question, in which they wished to open a big

departmental store, with several division to cater office

equipments/stationery, besides computers and also to cater and tap the

flourishing market of consumer products. It was in this context, eviction

was sought of the tenant in question and other tenants. However,

subsequently, the ‘need’ became restricted only to the basement, for the

purpose of storage and to have small general store, pertaining to computer,

communication, information technology etc., where basement is to be kept

for storage and small portion in the upper story, could be used for customer

dealing. The ‘need’, as such, has also undergone a change.

Even, it is necessary to consider that in the reply to the eviction

petition, the tenant had raised the objection about the present eviction

petition to be not maintainable, on account of gazette notification dated

07.11.2002, thereby, seeking dismissal of the eviction petition, on account of

aforesaid notification. Even, an application was also filed qua the same

objection, which was eventually withdrawn on 17.11.2016 by making a

statement by counsel for the tenant, in view of quashing of the notification

by the Hon’ble Supreme Court. Therefore, now the question to dispute the

CR-3740-2013 -13-

maintainability of the present eviction petition, as such, does not arise.

Considering the juxtaposition of the landlords, beneficial

reference is made to Devinder Singh and others vs. M/s Society Jewellers

and another, 2021 (1) RCR (Rent) 244, wherein, similar objection was

raised, with regard to the landlords withdrawing the petition, in view of the

same notification and it was observed, as herein given:-

“Neither of the two Courts understood or noted the fact that

the statement was made by the petitioners for allowing of the

appeal in favour of the tenant only on account of notification

dated 07.11.2002, which exempted the building from operation

of the Rent Act, as the monthly rent of the same was more than

Rs.1500/-. No doubt, the petitioners-landlord made an error in

making the statement as the said order of eviction had been

passed much prior to the coming of the notification dated

07.11.2002, but the same was his bona fide mis-judgment and

thereafter, the innocent landlord, in all his innocence,

proceeded to file the suit in spite of having succeeded in the

eviction petition. During pendency of the suit, the said

notification was struck down by the Apex Court on 07.11.2006

and under these circumstances, the petitioners had to once

again withdraw the suit to file the present rent petition. In these

circumstances, it cannot be more unjust and unfair to say that

the petitioners cannot now pursue the eviction petition as the

same amounts to res judicata. This will render the landlord

without any remedy. The principle of res judicata will therefore

not be applicable to a subsequent rent petition filed on account

of change of law.”

Thus, no longer, on this account, the tenant can question the

maintainability.

CR-3740-2013 -14-

Even res judicata would not apply because of the changed

circumstances, need and requirements of the landlords. Earlier, ‘need’ of the

landlords, in the previous eviction petition filed against the tenant was with

regard to the opening of showroom, in whole of SCO No.409-410, Sector-

35, Chandigarh, in which, they wish to open a big departmental store with

several divisions to cater office equipments/stationery besides

computers….., whereas, in the subsequent eviction petition, the ‘need’ has

been confined only to basement for the purposes of storage and to have a

small general store, pertaining to computer, communication and information

technology, where basement is to be kept for storage and small portion in

the upper story, could be used for customer dealing. It is coming forth in the

evidence about one of the landlords to be transacting business in small

portion on the upper story.

Otherwise also, the plea of res judicata is not applicable in case of

personal necessity. Suffice to make reference to Surjit Kaur vs. Pushpinder

Singh Behl, 2006(2) RCR (Civil) 811, Devki Rani and others vs. Nirmal

Singh, 2009(7) RCR (Civil) 502 and S.Kapoor Industries and others vs.

Mohan Singh, 2018(2) RCR (Rent) 86.

Even, much emphasis has been laid upon the dismissal of the

rent petition No.625 dated 04.11.1996 against another tenant-M/s Punjab

Tent House, which was dismissed vide order dated 06.10.2000 by the Rent

Controller and plea of personal requirement has been rejected.

Gurdial Singh, proprietor of M/s Punjab Tent House, has been

examined as RW-7 and he deposed about being in occupation of half portion

of the demised premises and further has also deposed about the litigation

CR-3740-2013 -15-

initiated at the instance of the landlords and the same was dismissed. Further

also, he has deposed about other half portion to be in possession of Balbir

Sales Corporation and he was got evicted from the demised premises and

the same was rented out to Sagar Ratna immediately, after two months of

the eviction order. However, so far as, dismissal of the eviction petition,

vis-a-vis, M/s Punjab Tent House is concerned, it cannot be treated to be res

judicata, as it was qua different tenant. Those proceedings were also for

different part of the premises i.e. ground floor and at that time, the landlords

had decided to open departmental/stationery store, besides computers, for

which they required the ground floor also. Furthermore, this case is also

distinguishable from the facts and circumstances of the case as, in the same,

it was observed that the landlords had not asserted about upper story of the

demised premises to be not suitable for starting their computer education

centre and on this account, the Presiding Officer concluded about the

alleged requirement of the landlords to be not bonafide. The Rent

Controller was also of the view that since other parts of the building was got

vacated and it is not the case of the landlords that they could not be put to

use and since, they had not opened the venture, therefore, the petition was

dismissed.

However, in the case in hand, the landlords have categorically

explained the requirement of the basement, only for the storage purposes,

which cannot be undertaken on the ground, first or second floor and

appropriate reason for the same has also been given. Furthermore, the

aspect of commercial viability, on account of fetching of higher rent, as

such, has also been given therein. Considering the same, in no manner, the

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ground of personal necessity, set up in the previous petition, hampers the

claim of the landlords, in the present eviction petition.

No doubt, as brought to the notice of the Courts below that the

landlords had also re-let part of the premises, which was got vacated, during

the pendency of the present eviction petition and the lease deeds have been

brought on record, but however, these lease deeds, pertain to the part of the

premises, which is existing on ground or second floor, whereas, the

requirement in the case in hand, is of the basement for the storage. Specific

justification has been given for seeking eviction of the basement, on account

of availability of the space for storage, which is only possible in the

basement and therefore, considering the ‘need’ as asserted, in the previous

petition, which has diluted, on account of same having been withdrawn and

subsequently, present petition having filed, the ‘need’ at present is only with

regard to the basement, as asserted and thus, re-let of the premises, on

account of earlier ‘need’ having fizzled out, regarding the ground of

personal necessity, in the previous petition, as such, does not matter much.

Proceeding further, it be noticed that two witnesses have been

examined by the landlords. PW-1 Sumeet Sidhu and PW-2 Manoranjan

Singh. They have categorically deposed about the personal necessity of the

landlords, in consonance with the pleaded case. The detail therein given,

has been reiterated about the constrained circumstances, whereby, all the

landlords are carrying on their vocation and one of them, having also gone

to Canada to manage affairs, till the period, when the demised premises is

vacated.

Though, much emphasis has been laid upon the rent agreement to

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have been executed by respondents No.1, 4 and 5 and respondents No.2 and

3, having not executed the same, but however, suffice to consider that PW-2

Manoranjan Singh is the landlord-respondent No.4 and he has deposed

about the requirement of the premises by the landlords. He has faced cross-

examination and any incriminating circumstance coming forth, in the cross-

examination, has been specifically explained, with regard to the need of the

premises. In these circumstances, when the ‘need’, as such, is substantially

proved, it matters not much, about other landlords, not stepping into witness

box.

Thus, summing upon the question of ‘need’, it is settled

position of law that landlord is best judge of his need and if the landlord is

alleging that the demised premises is suitable place to start his business,

then the tenant, as such, has no business to direct the landlord to utilize the

other available space, which he has again let out. Even, the re-let of the

space on the first and second floor, as such, has also been satisfactorily

explained by the landlord, due to the change of circumstances, with regard

to need also. Even if, alternative accommodation was available, it is for the

landlord to decide as to how and in what manner, he should fulfill his

requirement. The tenant cannot dictate terms to his landlord, as to how the

latter should adjust himself. The mere fact that another portion fell vacant,

during the pendency of the proceedings and the same was let out by the

landlord, would not be a ground to reject the eviction application of the

landlord, on the ground of personal requirement.

In this regard, reference is made to Rani Devi and others vs.

Shakuntla Devi and others, 2009(2) RCR (Rent) 218, wherein, it was held

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as herein given:-

“14. The mere fact that the landlord had rented out one room in

the disputed house to one Babu Ram during the pendency of the

case would not disentitle the landlord from seeking eviction of

the tenant on the ground of personal necessity. Even if

alternative accommodation was available, it is for the landlord

to decide as to how and in what manner he should fulfil his

requirement. The tenant cannot dictate terms to his landlord as

to how the latter should adjust his family and, hence, this

argument of the counsel for the petitioners is devoid of any

merit. In Hans Raj's case (supra) it was held that the mere fact

that another portion fell vacant during pendency of

proceedings and the same was let out by the landlord, the same

would not be a ground to reject the eviction application of the

landlord on the ground of personal requirement.”

It is also not the part of a Court's duty to examine, whether the

business to be set up, would be successful or not in the tenanted premises.

The success or otherwise of a proposed business, lies in the realm of

speculation and the Court abjure speculative conclusions. The choice of the

premises, the nature or the extent thereof, rests solely with the landlord. A

Court cannot, while examining the evidence, impose its own perception of

the nature, extent or choice of the landlord.….

Considering the same and also about the commercial viability, when

the shops on the upper story, are fetching higher rent, as asserted by the

landlords, then equity is in favour of the landlords, not to seek eviction of

tenants from the shops, which are on the ground, first and second floor of

the building.

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In Sarla Ahuja Vs. United India Insurance Co. Ltd., 1998(8) SCC

119, it was held as under: -

“When a landlord asserts that he requires his building for his

own occupation the Rent Controller shall not proceed on the

presumption that the requirement is not bona fide. When other

conditions of the clause are satisfied and when the landlord

shows a prima facie case it is open to the Rent Controller to

draw a presumption that the requirement of the landlord in

bona fide. It is often said by courts that it is not for the tenant

to dictate terms to the landlord as to how else he can adjust

himself without getting possession of the tenanted premises.

While deciding the question of bona fides of the requirement of

the landlord it is quite unnecessary to make an endeavour as to

how else the landlord could have adjusted himself.”

In Maganlal Vs. Nanasaheb 2009(1) Civil Court Cases 102

(SC), it was observed, as herein given: -

“This Court in Sait Nagjee Purushotham & Co. Ltd. v.

Vimalabai Prabhulal & Ors. (2005) 8 SCC 252 held that it is

always a prerogative of the landlord that if he requires the

premises in question for his bona fide use for expansion of

business, this is no ground to say that the landlords are already

having their business at Chennai and Hyderabad, therefore, it

is not genuine need. Further, it is held that it is not the tenant

who can dictate the terms to the landlord and advise him what

he should do and what he should not. It is always the privilege

of the landlord to choose the nature of the business and the

place of the business.”

Besides respecting the ‘need’, as projected by the landlords, it

ought to be noticed that tenant asserts about the landlords to be in the habit

CR-3740-2013 -20-

of evicting the tenants and further re-letting the same. In this regard, suffice

to consider Sub-section 4 of Section 13 of the ibid Act. Perusal of the same

clearly provides the safeguard by the legislature, that if the landlord or his

family, for whose benefit eviction was obtained, fails to occupy the premises

for a continuous period of 12 months, from the date of obtaining possession

or where he puts that building to any use or let it out to any tenant, other

than the tenant evicted from it, the tenant who has been evicted may apply

to the Controller, for an order and direction that he shall be restored to

possession of any such building. This safeguard itself is another reason to

presume that the need of the landlord is genuine and bonafide.

Considering the circumstances and the evidence as adduced,

this Court concludes that there is no reason to interfere with the findings

recorded by the Courts below, on the question of bonafide requirement, as

well as of the Appellate Authority, qua change of user and impairment of

value and utility of the demised premises. Thus, the impugned orders do not

warrant interference.

Hence, the present revision petition is hereby dismissed.

The pending civil misc. applications, if any, shall stand

disposed of.

September 18, 2025 (ARCHANA PURI)

Vgulati JUDGE

Whether speaking/reasoned Yes

Whether reportable Yes/No