LAWS(DLH)-2021-12-211

ALKA SACHDEVA Vs. NEERAJ GUPTA

Decided On December 23, 2021
Alka Sachdeva Appellant
V/S
NEERAJ GUPTA Respondents

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India impugns the order dated 23rd September, 2021 passed by the Rent Control Tribunal (RCT), Shahdara, Karkardooma Courts, Delhi in RCT Appeal No. 01/2021 to the extent that the use and occupation charges have been fixed @ Rs.270/- per month.

(2.) The brief facts necessary for deciding the present petition are as follows:

(3.) The counsel for the petitioner submits that along with application under Section 151 of the CPC, the petitioner had filed two lease deeds in respect of the properties located in the neighbouring area.