NARENDER KAUR Vs. SANJEEV SACHDEVA

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution assails the order dated 11.04.2012 of the District Judge-cum-ARCT whereby the appeal against the order dated 23.4.2011 of the Additional Rent Controller was dismissed.

(2.) THE petitioners and the respondent No. 2 Amarjit Singh are the tenants in the suit premises. A petition for the eviction under Section 14 (1)(a) of the Delhi Rent Control Act (for short the 'Act') was filed by the respondent no. 1 Sanjeev Sachdeva against the petitioners and the respondent No. 2 on the averments that they had not paid the arrears of rent despite the issue of demand notice. In the said case, an order under Section 15(1) of the Act was passed directing them to pay the arrears of rent w.e.f. 01.05.2004. Since they failed to comply the said order, the defence of the respondents was struck off vide order dated 8.9.2010 of the ARC on the application moved under Section 15(7) of the Act. Ultimately, the eviction order was passed against them by the learned ARC on 23.04.2011. The petitioners alone carried the matter in appeal to the court of District Judge-cum-ARCT (West Delhi), who vide the impugned order dismissed their appeal and thereby confirmed the order of their eviction from the suit premises. This order of the ARCT is under challenge in the present petition.