VINOD VIJAY KHULLAR Vs. EDMC

JUDGEMENT

(1.) Petitioner seeks a direction to the respondents to vacate Plot No. 47-48, DS Bholanath Nagar, Shahdara, Delhi and to pay arrears of rent with interest and to pay damages and mesne profits for use and occupation.

(2.) It is the case of the petitioner that respondent is a tenant in the subject land and is not vacating the same despite the fact that same is lying vacant and not being to put any use.

(3.) It is disputed by the respondents that subject land is not being used. It is stated that they are tenants in the property and the property is being utilized for a school.