FATEH SINGH Vs. HUKAM CHAND

JUDGEMENT

(1.) This revision petition has been filed under sub-section 25-B of the Delhi Rent Control Act, 59 of 1958 (as amended by Act No. 18 of 1976 hereinafter referred to as the Act) by the tenant Fateh Singh, and is directed against the order of Controller, dated 7th September, 1976, by which he has refused the application of the tenant for leave to contest the eviction petition.

(2.) The material facts of the case are that the respondent landlord instituted a petition under section 14A of the Act against two tenants including the petitioner before me, on the ground that the respondent landlord had been allotted Government accommodation which had been cancelled and which had been vacated by him and so he is entitled to obtain vacant possession of the tenanted premises from the two tenants.

(3.) Notice of the petition was issued fortrial in a summary manner. Both the tenants filed applications for leave to contest the eviction petition. The applications were supported by affidavits. The Controller below by the impugned order has refused leave to both the tenants and finally ordered their eviction. The other tenant Anand Parkash Singal, has already surrendered possession and has not filed any revision in this court and so nothing in this order will affect the order of eviction that had been passed against him. This revision has been filed only by Fateh Singh and this order will dispose of the revision only in so far as Fateh Singh is concerned.