SHIV NANDAN PRASAD JAIN Vs. SUSHIL GUPTA

JUDGEMENT

(1.) The petitioner has filed this Civil Misc. (Main) petition under Article 227 of the Constitution of India, assailing the order of eviction dated 6.3.1997, in Case No.E-264/85, passed on the ground specified under section 14(1)(h) of the Delhi Rent Control Act, and Order dated 4.11.1997 passed in RCA No.230/97 by which the Rent Control Tribunal, dismissed the appeal of the petitioner.

(2.) This petition was earlier registered as Civil Writ Petition under Article 226 of the Constitution of India. It was directed to be listed as Civil Misc.(Main) Petition on petitioner giving up the challenge to the vires of Section 14(1)(h) of the Delhi Rent Control Act and confining his prayer to assailing the order of eviction.

(3.) The petition was admitted and judgment reserved after hearing counsel for the parties.