SUDERSHAN KUMAR Vs. HARISH CHAND GARG

JUDGEMENT

(1.) Mr. Sudershan Kumar, landlord/owner filed two eviction petitions under Section 14(1)(e) read with Section 25-B of the Delhi Rent Control Act, 1958 (hereinafter referred to as the "Act") for bonafide requirement, against his two tenants, namely, Mr.Suresh Kumar Gupta and Mr.Harish Chand Garg.

(2.) The said eviction petitions were filed by him with respect to Shop No.1 and Shop No.2, situated on the ground floor of the suit property bearing No.29/5, Shakti Nagar, Delhi-110007. He purchased suit property on 27th July, 2006. He thereafter approached this Court challenging the vires of sub-Section (6) of Section 14 of the Act in Writ Petition (Civil) No.8975/2008, inter-alia, submitting that the embargo of five years imposed by the said sub-Section upon a purchaser prohibiting him from instituting an eviction petition on the ground of bonafide requirement was unconstitutional. The said petition was dismissed on 17th December, 2008. Thereafter he terminated the tenancy of the tenants and filed the eviction-petitions against them.

(3.) The number of the eviction petition filed against Mr.Suresh Kumar Gupta is E-77/12, and against Mr.Harish Chand Garg is E- 115/11. The grounds of eviction in both the eviction petitions are the same.