TANVIR HASSAN ZAIDI Vs. NISHAT HANNAN

JUDGEMENT

(1.) Petitioner impugns order dated 03.07.2018, whereby the Leave to defend application of the petitioner has been dismissed by the Rent Controller and an eviction order passed.

(2.) Respondent had filed the subject eviction petition 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 No. T-322-C, Abdul Mannan Lane, Batla House, Okhla, New Delhi, except one room along with unauthorized construction at the entire first floor, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) The ground for eviction pleaded by the respondent was that the petitioner was a tenant and had made additions and alterations by constructing entire first floor on the tenanted premises and had added two rooms, latrine and bathroom without consent of the respondent.