DEVINDER KUMAR Vs. SANT LAL

JUDGEMENT

(1.) This petition challenges the judgment dated 19.9.2003 of the Additional Rent Control Tribunal, Delhi in RCA No.117/2000 whereby the Tribunal rejected the appeal of the petitioner on the ground that he has no locus standi to maintain the appeal against the order dated 14.1.2000 passed by the Additional Rent Controller allowing the petition of the landlord under Section 14(1)(a) of the Delhi Rent Control Act, (hereinafter referred to as the Act) and giving benefit under Section 14(2) of the Act to the petitioner. It also allowed the petition under Section 14(1)(c) and 14(1)(h) of the Act.

(2.) Facts of the case as noted by the Additional Rent Controller, Delhi are as follows:-

(3.) It is contended by counsel for the petitioner that the petitioner was a tenant in his own right and merely because his father has been allotted alternative accommodation, namely, Quarter no.8, Block A-5, P& T Quarters, Passangipur Village, New Delhi and has shifted his family to that place and also obtained a ration card, PW-2/1, the petitioner could not be evicted.