RONEO VICKERS INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner (successor of M/s. Vickers India Pvt. Ltd.which was amalgamated with M/s. Roneo Vickers India Ltd.) preferred a petitionunder Article 227 of the Constitution directed against the order dated 17/08/1996 passed by the learned Rent Control Tribunal (hereinafter referred to as theTribunal).

(2.) The narration of the facts of the case is quite cumbersome but the questioninvolved is extremely narrow and is really based on an appreciation of the facts ofthe case.

(3.) On or about 20/08/1980, respondent No. 2 filed an eviction petitionagainst the petitioner in respect of the suit premises being No. 136, Block No. 171,Sunder Nagar, New Delhi -110 003. According to respondent No. 2 the petitionerwas liable to be evicted in view of the provisions of Clause (c) and Clause (k) of theproviso to Section 14(1) of Delhi Rent Control Act, 1958 (hereinafter referred to asthe Act).