SUFI HAKIM HAFIZ SULEMAN Vs. HASEENA BEGUM

JUDGEMENT

(1.) Petitioner impugns order dated 22.11.2017, whereby, leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 from two rooms, kitchen and bathroom of property No.478, Gali Pahar Wali, Quresh Nagar/Qasabpura, Sadar Bazar.

(3.) One of the contentions raised by the learned counsel for the petitioner, in the affidavit filed in support of the leave to defend application is that respondent is the owner and in possession of property No.7461, Madara Wali Gali, Chhoti Masjid, Qureshi Nagar, Sadar Bazar, Delhi, which has not been disclosed.