PIONEER CHEMICAL CO Vs. SURAJ BHAN PREM RAJ

JUDGEMENT

(1.) This is an application under Article 22/ of the Constitution directed against the order of Competent Authority, dated 23rd May, 1966, granting to Messrs Suraj Bhan Prem Raj permission to execute the order passed by the Rent Controller on 30th November, 1964, for eviction of Messrs Pioneer Chemical Company, the petitioner in this Court.

(2.) The first ground on which the application was admitted has not been pressed by the learned counsel, conceding that this is covered by a decision of this Court in which it has been held that the Competent Authority is not obliged to take oral evidence.

(3.) The only other point which has been pressed before me is that the learned Competent Authority has committed some factual mistakes, one of them being the observation that Shri H. K. Gupta, has not stated in his affidavit any relationship with the firm. Shri R. L. Aggarwal very eloquently contends that this assumption by the learned Competent Authority is wrong in fact and if once this consideration disappears, then there is practically no (vidence left on the basis of which the final conclusion of the Competent Authority can be supported.