JAWALA DASS Vs. LADHA RAM

JUDGEMENT

(1.) The petitioners are aggrieved by the impugned order dated 19.4.75, passed by the Controller (Slums) granting permission to the respondent under Section 19(1)(a) of the Slum Area (Improvement & Clearance) Act. The petitioners had also moved an application for review of the impugned order which was also dismissed by the order dated 16.10.1975 by the Competent Authority (Slums).

(2.) The petitioners are tenants under the respondent-landlord in respect of two Rooms, Store, Bath Room, Verandah and a Bath Room, Verandah and a Court Yard on the ground floor of House No. III/1637(old) and III/3318 (new), Dorwali Gali, Morigate, Delhi on a monthly rental of Rs. 10.00 .

(3.) Before dealing with the main ground of challenge to the impugned orders, the facts in brief may be noticed: