BALESHWAR GUPTA Vs. YOGESH CHANDRA

JUDGEMENT

(1.) Petitioner impugns order dated 01.07.2017, whereby leave to defend application of the petitioner was dismissed and an eviction order was passed. Petitioner further impugns order dated 08.03.2018 whereby review petition, filed by the petitioner, impugning order dated 01.07.202017 was also dismissed.

(2.) Subject eviction petition was filed by the respondent No.1 seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 from property bearing Municipal No.4337, Block No.4, Ansari Road, Darya Ganj, New Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) The case set up by the respondent No.1 was that the respondent No.1 is the owner of the entire building and was running a guest house from the rear portion of the building. The tenanted premises were required bonafide for the purpose of expanding/extending the frontage of the business premises which was running as a guest house for several years.