DELHI URBAN SHELTER IMPROVEMENT BOARD ERSTWHILE DELHI URBAN SHELTER IMPROVEMENT BOARD ERSTWHILE Vs. RANDHIR SINGH

JUDGEMENT

(1.) DELHI Urban Shelter Improvement Board (erstwhile Slum and JJ Department) is aggrieved by the three orders; i.e. the order dated 10.01.2011; order dated 09.08.2010 and also seeks a stay of the order dated 04.03.2011. Relevant would it be at the outset to state that in none of the orders, the petitioner was a party.

(2.) RECORD shows that an eviction petition had been filed by respondent No. 1/landlord (Randhir Singh) seeking eviction of his tenant respondent No. 2/tenant (Smt. Lajwanti) under Section 14 (1)(a) of the Delhi Rent Control Act, 1958 (DRCA) from the premise No. F- 574, Shakurpur, JJ Colony, Delhi. This property comprised of one room, kitchen and verandah (tenanted premises).

(3.) THE appeal filed by the tenant had been dismissed by the Additional Rent Control Tribunal (ARCT) on 08.02.2008.