BHARAT BHUSHAN Vs. ABDUL GHAFFAR

JUDGEMENT

(1.) Petitioner-tenant is aggrieved by the order dated 19.01.2013 vide which the Additional Rent Control (ARC) had dismissed the review petition filed by the petitioner-tenant seeking a review of the earlier order dated 24.4.2012. Vide order dated 24.4.2012 the ARC had dismissed the application filed by the tenant seeking leave to defend in the pending eviction petition under Sec. 14(1)(e) of the Delhi Rent Control Act.

(2.) At the outset, learned counsel for the respondent submits that since this petition is impugning the order dated 19.01.2013 which was an order passed on a review petition, the present petition which is a Civil Revision is not maintainable and the proper recourse would be to petition under Art. 227 of the Constitution of India.

(3.) This Court in the present jurisdiction is dealing with petitions under Art. 227 of the Constitution of India and thus without going into the submissions and counter submissions of the parties, treats this revision petition as a petition under Art. 227 of the Constitution of India.