- (1.)This is a rule directed against an order of District Judge Dulat whereby he set aside the order of the Rent Controller and held that the Rent Controller had no power to reduce the rent which had already been fixed.
(2.)On the 28th of May, 1947 Padam Chand and sons, Delhi who will hereinafter be termed the landlords, took on lease from the Notified Arch Committee some land which is situate along the Esplanade Road, Delhi and along the Chandi Chowk. The lease was for two years and was to take effect as from the 10th of April 1947. On this land shops were to be built in accordance with the plan which had been sanctioned by the Notified Area Committee. The lease-money payable by Padam Chand and Sons was Rs. 859/11/- per mensum and on expiry of the lease the lessees were to return the land in the condition in which it had been taken. In other words, they have to remove their superstructures. 45 stalls were built by Padam Chand and sons between April and May 1947. It is stated that about Rs. 20,000 were spent on their construction. In June 1947 different persons took these stalls on lease at Rs. 100 per menses.
(3.)Sometime in December 1947 the tenants had the matter referred to the Rent Controller for the fixation of rent under section 7-A of the Delhi and Ajmer-Merwara Rent Control Act hereinafter termed the Act. On the 3rd of November 1948 the Rent Controller made an order fixing the rent of the different shops as follows :-
Of 19 shops of stalls which were on the Explande Road ... Rent Rs. 34/6/- per mensem per shop. Of 12 shops which were in the Chandni Chowk ... Rs. 31/7- per mensem per shop. Of 14 shops which were at the back.. Rs. 18/8- per mensem per shop At the end of his order the Rent Controller said as follows :-

"If the life of the shops is extended beyond two years, this order will be revised."