PRAKASH CHAND GUPTA Vs. K S GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) An application under Section 14-C of the Delhi Rent Control Act (hereinafter referred to as 'the Act') was filed by the respondent seeking eviction of the appellant on the ground that he retired from Government service on February 28, 1997 and he had to vacate the government accommodation occupied by him during the period of his service and he had no accommodation available to him in Delhi or anywhere else. He also disclosed certain previous proceedings between the parties. He stated that his family consisted of himself, his spouse, his married son, his daughter-in-law, his grand daughter and his married daughter also frequently visited him. The respondent also further stated that he had sought eviction of J.K. Jain who occupied another portion of the premises in question and he had assured vacation of the same on November 30, 1997.

(3.) The petition filed against J.K. Jain numbered as E-111 of 1997 was withdrawn inasmuch as the tenant therein had handed over the vacant possession of the suit premises therein and an order was made to that effect on January 29, 1998. A contention was raised on behalf of the appellant before the Rent Controller that inasmuch respondent had secured possession of another premises and in substance the cause for securing the possession of the same was identical with what was claimed in the petition filed under Section 14-C of the Act and, therefore, the application filed under Section 14-C was not maintainable. The Rent Controller overruled this objection and the High Court in the Revision Petition took the view that the application filed under Section 14-C was maintainable inasmuch as he was due for retirement on February 28, 1997 and the other petition having been withdrawn was no longer pending and could not be treated as proceedings arising out under Section 14-C. In this Court identical contention in urged but we find the view of the High Court in the circumstances obtaining in the proceedings is justified.