PARBATI PODDAR Vs. JOGENDER SINGH

JUDGEMENT

(1.) RC-Rev. 30 of 2004 is directed against the judgment dated 9.1.2004 of the Additional Rent controller (for short 'the Controller') in E-258/2000 whereby the learned Controller has, while disposing of a petition under Section 14(1)(e) read with Section 25-B of the Delhi Rent Control Act, 1958 (for short 'the Act'), held that the landlord has been able to prove his bona fide needs and decreed the suit for eviction in respect of the tenanted premises No. C-332, Defence Colony, New Delhi.

(2.) Brief facts of the case, as have been noted by the learned Controller, are as follows : "It is stated that the petitioner is the landlord in respect of premises No. C-332, Ground

(3.) It was contended by counsel for the petitioner that the landlord could not have maintained the petition since there is a bar in doing so under Section 14(6) of the Act inasmuch as the landlord could not have filed a petition for eviction until the period prescribed therein was over.