UDAI LAL Vs. RAJESH KUMAR & ANR.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 01.10.2015 passed by the Rent Tribunal, whereby the application filed by the respondent-recovery certificate holder has been accepted and the objection filed by the petitioner regarding payment of rent in terms of Section 20 (3) of the Rent Control Act, 2001 ('the Act') has been rejected.

(2.) The respondent filed petition for eviction against the petitioner which came to be accepted by Rent Tribunal on 16.07.2009, the Tribunal directed revision of rent @ Rs. 902/- per month w.e.f. 07.02.2004 and ordered for 5% increase per year and ordered for eviction. The appellate Rent Tribunal upheld the decree of eviction, however, remanded the matter to a limited extent to re-determine the revised rent and pursuant thereto the rent was determined as Rs.1352.25P.

(3.) Where after the orders passed by the Rent Tribunal and the Appellate Rent Tribunal were challenged by way of filing S.B. Civil Writ Petition No. 9769/2013, which came to be decided by order dated 29.10.2013, whereby petitioner was granted time till 30.05.2014 to vacate the premises and to pay the mesne profit at Rs. 1,000/- per month w.e.f. October, 2013.