BALDEV RAJ Vs. C NATESAN

JUDGEMENT

(1.) Admit.

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

(3.) The petitioner filed an eviction petition against the respondents / tenants under Section 14(1)(f) and (g) of the Delhi Rent Control Act, 1958 (hereinafter to be referred to as, 'the said Act'). The eviction petition was allowed by the Additional Rent Controller (hereinafter to be referred to as, 'ARC') restricted to the ground of Section 14(1)(f) of the said Act by the order dated 20.05.2005. The respondents aggrieved by the same filed an appeal before the Additional Rent Control Tribunal (hereinafter to be referred to as, 'the Tribunal'), which appeal was allowed by the order dated 05.10.2005. The petitioner has, thus, filed the present petition under Article 227 of the Constitution of India.