RAM PRAKASH Vs. D.N. SHRIVASTAVA

JUDGEMENT

(1.) PRESENT petition has been filed under Articles 226 and 227 of Constitution of India challenging the orders dated 05th July, 2006 and 16th September, 2006 passed by the Additional Rent Control Tribunal, Delhi.

(2.) SINCE for the last five hearings, none has appeared for the respondent despite the respondent's counsel having been specifically informed by Mr. Pankaj Gupta, Amicus Curiae, I am left with no other option but to proceed with the hearing of the matter. Accordingly, the present case is taken up for final disposal.

(3.) BRIEFLY stated the material facts of this case are that petitioner-landlord let out one room with attached WC/bathroom on Barsati (top floor) of property bearing No. B-48, South Extension, Part-I, New Delhi-110049 to the respondent at a monthly rent of Rs. 700/-. Rent was payable in advance for each month on or before the 7th day of the concerned month.