RAJIV MEHRA Vs. RAVI BHUSHAN

JUDGEMENT

(1.) The instant revision petition has been filed under Sec. 25-B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred as 'DRC Act') seeking setting aside of the order dtd. 17/3/2018 passed by the learned CCJ-cum-ARC, Pilot Court (Central), Tis Hazari Courts, Delhi in Case No. E-211/17 and Regd. ID No. 231/17 titled as 'Sh. Rajiv Mehra and Another vs. Sh. Ravi Bhushan".

(2.) As per the impugned order, the eviction petition filed by the petitioners/landlord against their respondent/tenant under Sec. 14(1)(e) of the DRC Act was dismissed on the ground of available suitable alternative accommodation. BREIF FACTS LEADING TO THE INSTANT REVISION PETITION

(3.) The eviction petition was filed by the petitioners against the respondent under Sec. 14(1) (e) of the DRC Act for vacation of premises being First Floor portion of property bearing Municipal No. 4680, Mahavir Bazar, Cloth Market, Fatehpuri, Church Mission Road, Delhi-110006 (hereinafter referred as 'demised premises").