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Judgment
Ajay Mohan Goel, J
By way of this petition, the petitioner has prayed for the following relief:-
“It is, therefore, most respectfully prayed that this civil revision may kindly be allowed and impugned order dated 22.08.2019 passed by Ld. Rent
Controller (Annexure P-4), may kindly be set aside and vide Amendment Act No. 8 of 2012 the Principle Act i.e. H.P. Urban Rent Control Act,
1987,the petitioner/tenant may kindly be re-inducted in the same premises after reconstruction of the building.
Any other order in addition or in alternative to above as this Hon’ble Court may deem just and proper in the facts and circumstances of the case
may kindly be passed in favour of the petitioner and against the respondent.â€
When this case was taken up for consideration, Mr. Ashok Sud, learned Senior Counsel appearing for the respondent, on instructions, apprised the
Court that this petition has been rendered practically infructuous as physical possession of the property in dispute stands handed over to the landlord
through Court process. This fact has not been disputed by learned Counsel for the petitioner.
In this view of the matter, as nothing survives in the present petition, the same is accordingly disposed of. Pending miscellaneous application(s), if
any, also stand disposed of accordingly.