MUNNA ALIAS MANOJ Vs. RAM NARAIN

JUDGEMENT

(1.) THIS revision petition under Section 25 -B(8) of the Delhi Rent Control Act, 1958(in short 'the Act') has been filed by the petitioner -tenant against the order dated 11th February, 2011 passed by the Additional Rent Controller(West) whereby the eviction petition filed against him by his landlord, respondent herein, under Section 14(1)(e) of the Act to have the possession from him of one shop no. 6 on the ground floor of property no. WZ -297 -C, Village Madipur, New Delhi (hereinafter referred to as the 'tenanted shop') has been allowed and he has been directed to vacate the tenanted shop.

(2.) THE relevant facts, as were pleaded by the respondent -landlord in para no. 18 of the eviction petition to secure an order of eviction against the petitioner -tenant, are re -produced below:

(3.) FEELING aggrieved with the direction of the Controller requiring him to vacate the tenanted shop the petitioner -tenant approached this Court by filing this revision petition since no remedy of appeal is provided to an unsuccessful tenant against whom eviction order is passed by the Controller in an eviction petition which has been tried in accordance with the special procedure under Section 25 -B of the Act. The High Court, however, has been conferred with the power under Section 25 -B(8) to examine if the order passed by the Controller for the eviction of the tenant is in accordance with law or not and so I shall now examine that aspect.