SHAKUNTALA DEVI Vs. RAM LAL

JUDGEMENT

(1.) Admit.

(2.) At the request of learned counsel for the parties, the petition is taken up for final disposal.

(3.) The petitioner filed an eviction petition under Section 14(1)(a) of the Delhi Rent Control Act, 1958 seeking eviction of the respondent-tenant on grounds of non payment of rent. The eviction petition was allowed by the order dated 18.11.2004 by the Additional Rent Controller. The respondent aggrieved by the same filed an application before the Rent Control Tribunal and in terms of the impugned order dated 28.10.2005 of the Additional Rent Control Tribunal, the judgment of the Additional Rent Controller was reversed. The petitioner consequently has filed the present proceedings under Article 227 of the Constitution of India.