VIJAY KUMAR FARSHWAL Vs. SHRI KISHAN LAL

JUDGEMENT

(1.) This is a petition seeking setting aside of the order dtd. 13/9/2018 passed by the learned ARC, wherein the review application filed by the respondent was allowed and the eviction order dtd. 31/10/2017 passed by the learned ARC earlier was set aside. Connected Petitions:

(2.) In RC.REV. 541/2018, the impugned review order is dtd. 12/9/2018, setting aside the eviction order dtd. 5/3/2018, concerning the tenanted premises bearing property No. 9328, Katra Ganga Bishan, Bagh Raoji, Gaushala Marg, Kishanganj, Delhi - 110006, for which the respondent pays rent of Rs.20.00 per month for a total area of 272 sq. feet approximately under his tenancy.

(3.) In RC.REV. 603/2018, the impugned review order is dtd. 11/9/2018, setting aside the eviction order dtd. 17/4/2018, concerning the tenanted premises bearing property No. 9336, Katra Ganga Bishan, Bagh Raoji, Gaushala Marg, Kishanganj, Delhi - 110006, for which the respondent pays rent of Rs.15.00 per month for a total area of 272 sq. feet approximately under his tenancy.