SHRI N.K. BHASIN Vs. SHRI PURAN PRAKASH

JUDGEMENT

(1.) This petition under proviso to Sub-section (8) of Section 25-B of the Delhi Rent Control Act, is directed against as order of the 6th Addl. Rent Controller refusing leave to the petitioner to contest the respondent's application under Sub-section (5) of Section 25-B of the Act for the eviction for the petitioner under Section 14(1)(e) of the Act. The facts leading to this petition are as under :-

(2.) The respondent-landlord filed an application for eviction of his tenant from premises No. 7/118, Subash Nagar, New Delhi on the allegations that the premises were let out for residential purposes and the same are bonafide required by him who is the owner thereof for occupation as residence of himself and other members of his family. It was further stated that the landlord was not in occupation of any other reasonably suitable accommodation and that he was residing as a tenant in house No. B-36/B, Kalkaji, New Delhi as a tenant of Ram Prakash and Sita Ram since long and he had been served with a notice to evict on 23.10.176 and is expecting eviction proceedings against him.

(3.) Leave to contest the application for eviction was sought by the petitioner-tenant on the ground that the respondent was not owner of the premises and that he was in possession of more than sufficient accommodation and further that the petition had been filed in collusion with his landlords and his landlords were trying to help him in having the petitioner evicted.