HIRO DEVI Vs. BALBIR SINGH

JUDGEMENT

(1.) THE petitioner by way of this petition filed under Article 227 of the Constitution of India impugns: (i) the order dated 17.05.2008 passed by Sh. A.K. Shishodia, learned ARC, Delhi whereby the objections dated 26.04.2007 preferred by the petitioner tenant under Order 21 Rule 58 were dismissed, and (ii) the order dated 21.01.2009 passed by Sh. M.L. Mehta, learned District Judge, District Judge-II (North) cum Additional Rent Control Tribunal, Delhi whereby the learned Tribunal dismissed the appeal preferred by the petitioner under Section 38 of the Delhi Rent Control Act against the former order.

(2.) THE respondents had preferred an eviction petition against the petitioner under Section 14 (1) (e) read with Section 25 (b) of the Delhi Rent Control Act.

(3.) THE learned ARC returned a finding that only two rooms were in the possession of the petitioner tenant, as a tenant. The submissions of the petitioner-tenant were rejected, and eviction order passed. The eviction order, I am informed, has been affirmed right up to the Supreme Court and has attained finality.