MOHIT CHOPRA Vs. ANIL ANAND

JUDGEMENT

(1.) This is a revision petition filed by the petitioner-tenant against the passing of an eviction order dated 12.08.2014 by Ms. Pooja Talwar, the learned Additional Rent Controller, South-East, Saket Courts, New Delhi.

(2.) The facts are not in dispute. The present petitioner is a tenant in respect of a shop in premises No.8/2, Double Storey, Jangpura Extension, New Delhi. The respondent-landlord filed an eviction petition under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 (DRC Act) seeking retrieval of the possession on the ground of bona fide requirement. He claimed himself to be the owner of the shop on the basis of a Will dated 14.03.1995 purported to have been executed by his father Late Shri O.P. Anand, who had expired on 16.12.1999.

(3.) The only point on the basis of which eviction order is assailed by the petitioner-tenant is that he has not been served in accordance with law. It may be pertinent to mention here that the following four orders were passed respectively on 15.04.2014, 19.05.2014, 18.07.2014 and 12.08.2014, which read as under:-