ANIL MADAN Vs. ALLIED PROMOTERS LTD

JUDGEMENT

(1.) This revision petition challenges the judgment dated 11.05.2018 passed in respect of eviction of shop No.3463-A and D, Krishna Niketan, Ground Floor, Delhi Gate, Delhi-110002. The rent of the said premises is Rs.400/month.

(2.) The petition under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 (hereafter 'the Act') is filed on the premise the tenanted shop is required bonafidely by the respondent for its commercial activity which can only be run from the ground floor portion. It is alleged though some portion on the ground floor is in occupation of the respondent but it cannot be used since it doesn't lead to a proper opening from the front road side to use the rear/ internal portion of the property.

(3.) Admittedly the location of the property is prime and the respondent company alleges to run a business of display of goods viz. refrigerators, LED TVs, other electrical gadgets, a departmental store; or selling electronic items and has numerous other options to start any of the aforesaid businesses but the big hall on the rear side can only be used effectively once the front shops are got vacated. It is alleged the front potion can be used as a reception office or a showroom, hence the space presently available with the respondent company is not suitable as is on internal/ rear side of the property and hence this eviction petition.