RAVI BHUSHAN Vs. RAJIV MEHRA

JUDGEMENT

(1.) The instant petition has been filed under Article 227 of the Constitution of India seeking setting aside the impugned order dtd. 22/10/2018 passed by the learned Rent Control Tribunal (Central) wherein the appeal filed by the respondents was allowed in part.

(2.) Vide the said order 22/10/2018, appeal bearing RCT No. 30331/2016 filed by the petitioner challenging the judgment 18/10/2011 passed by the learned ARC in E No. 13/2009 was dismissed and the second appeal bearing RCT No. 30357/2016 filed by the respondents was allowed under Sec. 14(1)(a) of the Delhi Rent Control Act, 1958 (in short 'DRC Act') and the matter was sent back to the learned ARC for consideration of grant of benefit under Sec. 14(2) of the DRC Act. Petitioner herein has only challenged the order of allowing of the appeal filed by the respondents and has not challenged the order of dismissal of his appeal.

(3.) The facts in the instant case are not much in dispute. The respondents filed an eviction petition against the petitioner/tenant under Sec. 14 (1)(a), (c) &(j) of the DRC Act with respect to the first floor portion of property bearing Municipal No. 4680, Mahavir Bazar, Cloth Market, Fatehpuri, Church Mission Road, Delhi-110006 (hereinafter referred as 'demised premises").