S K KHOSLA Vs. BALJIT K SIAL

JUDGEMENT

(1.) Having heard Shri P. P. Rao, learned counsel for the appellant and Shri Yogeshwar Prasad, learned counsel for the respondent, we are of the view that the Rent Controller was not right in directing the eviction of the appellant from the premises in question before holding an enquiry into the case which he intended to do in this case. This is clear from the following passage appearing in the Judgment of the Rent Controller which runs thus :

(2.) The appeal is accordingly disposed of with no order as to costs.