LAWS(DLH)-2018-4-263

NDMC THROUGH Vs. EDUCATION OFFICER

Decided On April 04, 2018
Ndmc Through Appellant
V/S
EDUCATION OFFICER Respondents

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India impugns the order dated 2nd March, 2012 of the Additional Rent Control Tribunal, Delhi of dismissal of RCA No.1-A/11 preferred by the petitioner against the order dated 20th November, 2010 in E-66/09 (old numbers E-RC 992/03, RC/ARC 880/2006 and E-22/08) of the Court of Additional Rent Controller, Patiala House Courts, New Delhi allowing the petition filed by the respondent under Section 14(1)(b) of the Delhi Rent Control Act, 1958 for eviction of the petitioner from the portion of premises No.1, Doctor's Lane, Gole Market, New Delhi and axiomatically passing the order of eviction of the petitioner from the said premises.

(2.) This petition came up first before the Court on 11th January, 2013 when notice thereof was ordered to be issued to the respondent. On 23rd January, 2013, the counsel for the respondent stated that the respondent will not execute the order of eviction till the next date of hearing. The petition was adjourned from time to time and the said interim arrangement continued. The counsel for the petitioner and the senior counsel for the respondent were heard on 30th August, 2017 and 31st August, 2017 and judgment reserved.

(3.) I have considered the contentions of the counsels for the parties and perused the copies of the Trial Court record filed.