NANNU RAM Vs. PARBHATI DEVI

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India filed by the tenant is directed against the order dated 18.7.2005 passed by the Competent Authority (Slums) granting permission to the landlord to file an eviction petition against the tenant.

(2.) I have heard Sh.R.K.Bharti learned Counsel for the petitioner-tenant on the point of admission and have gone through the impugned order and the copies of the documents placed on the file.

(3.) Briefly the facts are that the respondent-landlord herein (applicant before the Competent Authority-hereinafter referred to as "the applicant") filed an application under Section 19 of the Slum Areas (Improvement & Clearance) Act for grant of permission to file an eviction petition against the tenant-petitioner herein (respondent-tenant before theCompetent Authority, hereinafter referred to as "tenant") under Delhi Rent Control Act. The applicant had let out one shop to the tenant at the monthly rent of Rs.130/- exclusive of electricity & water charges. It seems that the relations got strained and the tenant filed a suit for perpetual injunction against the landlady which ended in a compromise where statement was made on behalf of the landlady that she will not dispossess the tenant without due recourse to law.