BALKISHAN SHARMA Vs. MITHLESH GUPTA

JUDGEMENT

(1.) The learned Additional Rent Controller passed an order of eviction on the ground specified under Section 14(l)(e) of the Delhi Rent Control Act, 1958, hereinafter referred to as the Act, dismissing the petitioner's application for leave to contest.

(2.) The petitioner has filed this revision petition, challenging the impugned order on numerous grounds. One of the grounds that is canvassed by the learned Counsel for the petitioner is that the entire proceedings under the Act are without jurisdiction. It is urged that as per the eviction petition, the premises were constructed in the year 1992. By virtue of Section 3(d) of the Act, it would not have any application to premises constructed after commencement of the Delhi Rent Control (Amendment) Act, 1988 for a period of 10 years.

(3.) Learned Counsel fairly states that this objection had not been taken in the application for leave to contest before the Additional Rent Controller.