ABDUL SATTAR Vs. MASLAH UDDIN

JUDGEMENT

(1.) This is an Application for affixation of user and occupation charges.

(2.) Pleadings have been completed in the Application.

(3.) The only contention that is raised by the learned Counsel for the Petitioners/tenants is that user charges are not payable because the subject matter in issue is not under the Delhi Rent Control Act, 1958 [hereinafter referred to as "DRC Act"]. However, learned Counsel for the Petitioners/tenants is unable to deny that there is an eviction order dtd. 13/8/2019 [hereinafter referred to as "Impugned Order"] passed under Sec. 14(1)(e) of the DRC Act which has been challenged by the Petitioners/tenants before this Court under the provisions of Sec. 25-B(8) of the DRC Act.