BUNDHU KHAN Vs. AHMED HUSSAIN

JUDGEMENT

(1.) THIS PETITION CHALLENGES THE ORDER DATED 27.09.2003 OF THE ADDITIONAL RENT CONTROLLER, DELHI IN E-234/2002 WHEREBY THE LEARNED ADDITIONAL RENT CONTROLLER WHILE ADJUDICATING ON A PETITION FOR EVICTION FILED ON 6.10.2002 UNDER SECTION 14(1)(E) OF THE RENT CONTROL ACT (FOR SHORT THE ACT) HAS DECREED A SUM VIDE ORDER DATED 27.9.2002.

(2.) THE BRIEF FACTS OF THE CASE AS NOTED BY THE ADDITIONAL RENT CONTROLLER ARE AS FOLLOWS:

(3.) IT IS CONTENDED BY COUNSEL FOR THE PETITIONER THAT THE LANDLORD HAD SUFFICIENT ACCOMMODATION AND THAT THE PREMISES WERE NOT LET OUT FOR RESIDENTIAL PURPOSES.