SARVATI DEVI Vs. G C JAIN

JUDGEMENT

(1.) In this petition under article 227 of the Constitution the petitioners-tenants are challenging the order dated 12th March, 1975 passed under section 19(l)(a)of the Slum Areas (Improvement & Clearance) Act, 1956, whereby permission to file eviction petition was granted to the respondents No, 2 and 3.

(2.) The petitioners are tenants under the respondents No. 2 and 3 of the Barsati of the second floor of the house bearing No. 1368, Kucha Ustad Hamid, Bazar Gulian, New Dariba, Delhi on a monthly rent of Rs. 34.00 .

(3.) Some time in the year 1970 an application had been filed by the respondents /landlords seeking permission u/s 19(l)(a) of said the Act, that application was rejected and the permission not granted by the Competent Authority vide order dated 8th September, 1970. By the said order it was held that the emoluments of the tenants came to Rs. 339.00 per month, but that was not sufficient to enable the petitioners to get alternative accommodation without creating another slum.