C A NAND LAL KEDIA Vs. SHANKER LAL

JUDGEMENT

(1.) THE only grievance of the petitioner is that he requires legal aid since he cannot afford to engage a lawyer. In case the petitioner approaches the secretary, District Legal Services Authority for providing him with an advocate, he shall be provided with an advocate, who could prosecute and defend his cause.

(2.) SO far as this Petition is concerned, it is directed against the order dated 23rd January 2008 passed by learned Additional Rent Control Tribunal in an appeal filed by the petitioner under Section 38 of the Delhi Rent Control Act. The appeal is directed against an ordd 4th January 2008 passed by learned additional Rent Controller, Delhi whereby the request of the petitioner to seek an adjournment to inspect the record had been acceeded to.

(3.) IN view of the aforesaid, the learned Additional Rent Control Tribunal, in my view rightly dismissed the appeal since there was no valid grounds of challenge made out by the petitioner. Dismissed.