DEVENDER NATH Vs. MOHD. ASIM

JUDGEMENT

(1.) The present revision petition is filed by the petitioner under Section 25B (8) of the Delhi Rent Control Act (hereinafter referred to as "the Act") against the eviction order dated 10th July, 2012 passed by ARC (North), Delhi, in respect of the property bearing No. 1439, Chatta Abdul Razaq, Lambi Gali, Behind Novelty Cinema, Delhi- 110006 (hereinafter referred to as "the tenanted premises").

(2.) Brief facts for the purpose of adjudication of the present petition are that the respondent filed the eviction petition stating that he bonafidely requires the tenanted premises mainly, for his son, who is about to finish his education, and also for expansion of his own business of footwear.

(3.) It is pertinent to mention that in the eviction petition, the summons were issued under the schedule III of the DRC Act by way of registered AD and the ordinary post but the summons were received by some Mr. Ajeet