OM PRAKASH BAJAJ Vs. CHANDER SHEKHAR

JUDGEMENT

(1.) By this common order, these two civil revision petitions bearing Nos.-179/01 and 591 /01 will be disposed of as they are directed against orders dated 21.11.2000 and 13.2.2001 passed by an Additional Rent Controller.

(2.) Briefly stated, the facts are that Om Prakash Bajaj (hereinafter called the landlord) filed a petition for eviction of Chander Shekhar (hereinafter called the tenant) from the premises of house No. R-706, Block-R, New Rajinder Nagar, New Delhi under Clauses (c), (e) and (h) of Section 14(1) of Delhi Rent Control Act (inshort the Act). After recording the evidence, the Controller by order dated 16.9.1999 dismissed the petition. The landlord challenged this order in a Civil Revision Petition No. 1062/99 before this Court. The revision petition was disposed of by order dated 19.9.2000. The operative portion of the order is as under:

(3.) The learned Additional Rent Controller after hearing the parties disposed of the question raised above by order dated 21.11.2000. The relevant extract of the order is as under: