ATIK AHMED Vs. KAMLA

JUDGEMENT

(1.) THE impugned order is dated 31.01.2011; the eviction petition filed by the landlady Kamla seeking eviction of her tenant Atik Ahmed under Section 14(1)(e) of the Delhi Rent Control Act (DRCA) from the disputed premises i.e. a shop forming part of property bearing No. B -6, New Seelampur, Delhi (as depicted in red colour in the site plan) had been decreed; the application seeking leave to defend had been dismissed.

(2.) THIS revision petition has been preferred against the said judgment. On 19.08.2011 a Bench of this Court had stayed the eviction order and notice had been issued for 30.08.2011. Contention of the petitioner before this Court is that on 23.08.2011 inspite of interim order staying the eviction order, the landlord along with Police had evicted him forcibly from the disputed premises. The police was in fact hand in gloves with the landlady; contempt has been committed of the order of this Court for which action should be taken.

(3.) IN this background, it can in no manner be said that there is a willful disobedience of the order of the Court. No contempt is made out. Contempt petition is without any merit. Dismissed.