(1.) This revision petition under Section 25B(8) of the Delhi Rent Control Act by the owner-landlady is directed against the order dated 30th October, 1982 passed by the Additional Rent Controller, Delhi whereby her petition under Section 14(1)(e) read with Section 25B of the Act was dismissed.
(2.) In paragraph 18(a) of the eviction petition filed by the petitioner it was alleged:
(3.) The petition was contested by the respondent only on the ground that the need of the petitioner was not bona fide and the accommodation in her sufficient for the family. There is no dispute regarding the ownership or the letting purpose. The learned Additional Rent Controller after perusal of the site plan and the evidence came to the conclusion that the petitioner had three rooms on the first floor and one room on the ground floor in her possession and this accommodation was sufficient for her requirements. Consequently the petition was dismissed.