SURENDER KUMAR Vs. SATISH KUMAR BANSAL & ORS

JUDGEMENT

(1.) The petitioner concededly was inducted as a tenant in the premises described as a shop forming part of property bearing No. Municipal No. C-10/14, Krishna Nagar, Delhi-110051 as specifically shown in 'yellow' colour in the site plan which was filed with the case (Eviction Petition No.13/2012) instituted by the respondents on 01.02.2012 seeking his eviction on the ground of bonafide need under Section 14(1)(e) of the Delhi Rent Control Act, 1958. Having regard to the nature of the ground taken, the special procedure under Section 25B of Delhi Rent Control Act, 1958 was applied. In answer to the summons served on him, the petitioner filed an application for leave to contest. The said application came up before the Additional Rent Controller on 28.01.2013. By order passed on the said date, the application for leave to contest was dismissed and consequently an eviction order was passed against the petitioner which is under challenge by the eviction petition at hand.

(2.) The prime contentions urged by the counsel for the petitioner are that the impugned order suffers from non-application of mind, the approach of the Additional Rent Controller being mechanical and further that some crucial pleas raised in the application for leave to contest have remained unaddressed.

(3.) Learned counsel for the petitioner has been heard at length and the records perused with his assistance. Having heard him, this Court finds no reason to interfere with the judgment of the additional rent controller. The reasons may be set out hereinafter.