ZAMIRUL HAQ Vs. SHRI P. R. VARSHNEYA COMPETENT AUTHORITY (UNDER SLUM AREAS ACT) TIS HAZARI COURTS, DELHI. AND ANR.

JUDGEMENT

(1.) The order of the Competent Authority granting permission to respondent No. 2 to file an eviction petition against the petitioner herein is sought to be challenged in this writ petition.

(2.) The petitioner is a tenant of house No. 3962, Mohalla Khane-Khanen, Machliwalan, Jama Masjid, Delhi. The locality in which the said house is situate has been notified as a slum area under the provisions of the Slum Areas (Improvement and Clearance) Act, 1956.

(3.) Respondent No. 2, the landlord of the premises, filed an application under Section 19 of the said Act for grant of permission to initiate eviction proceedings against the petitioner. The two grounds named therein were that of non-payment of rent and personal necessity of the landlord.