SWAMI GOVERDHAN RANGACHARIJI Vs. A. J. PRINTERS

JUDGEMENT

(1.) Since these two petitions under Article 227 of the Constitution of India have been filed challenging the same judgement of the learned Principal District and Sessions Judge/Rent Control Tribunal (" RCT ") dated 10th November, 2020, the petitions are being disposed of vide this common order.

(2.) The litigation between the parties seems to have had a chequered history. Two eviction petitions, being, No. E-1/86 and E-16/99 had been filed on 24th December, 1985 and 19th May, 1988 respectively by Shri Swami Goverdhan Rangachari ji Maharaj, Managing Trustee, and other trustees on behalf of Shri Thakur Rangji Maharaj Trust (" the Trust ") which manages the Rangji Temple, Vrindavan, Distt. Mathura, U.P against M/s. A.J. Printers, under Section 14(1)(j) & (k) and Section 22 of the Delhi Rent Control Act, 1958 ("DRC Act") as amended from time to time respectively. We are concerned here only with the eviction petition filed under Section 14(1) (j) & (k).

(3.) For the sake of convenience, since two petitions are being disposed of by this common order, the Trustees, being the petitioners in the original eviction petitions shall be referred to as "petitioners" herein and M/S A.J. Printers, the respondents in the original eviction petition shall be referred to as "respondents" in this order.