J P ANAND Vs. D C BAFFNA

JUDGEMENT

(1.) This appeal by special leave is from the judgment and order of the High Court of Delhi in Civil Revision No. 61 of 1999 dated February 5, 1999. The dispute in this appeal arises under Section 25-B(5) of the Delhi Rent Control Act, 1958 (for short, 'the Act').

(2.) The respondent filed eviction petition under Section 14(1)(c) of the Act in the court of Rent Controller, Delhi, stating that the appellant is the tenant of Flat No. 21-D, SFS, Motia Khan, New Delhi (for short, 'the premises') and he needed it for his bona fide personal occupation. On receipt of summons of the eviction petition, the appellant filed an application under section 25-B(5) of the Act seeking leave of the court to contest the eviction petition.

(3.) On considering the material placed before it, the learned Additional Rent Controller dismissed the application of the appellant and ordered eviction of the appellant on August 19, 1998. The appellant unsuccessfully challenged that order in the High Court of Delhi by filing the revision, referred to above, which was dismissed by the impugned order on February 5, 1999. Thus, the appellant is in appeal in this Court.