- (1.) Special Leave granted.
(2.) This is an appeal by the landlady whose application for being put in possession of the premises on the expiry of a limited tenancy of two years under Section 21 of the Delhi Rent Control Act (hereinafter referred to as 'the Act') has been dismissed by the Rent Controller, the Rent Control Tribunal and the High Court.
(3.) On 30th September, 1976, the appellant-landlady and the respondent-tenant appeared before Shri M. A. Khan, Additional Rent Controller for creation of a tenancy under S. 21 of the Act. The Additional Rent Controller recorded the statements of both the landlady and the prospective tenant and made the following order: "Having regard to the facts stated in the petition and the statement of the parties made above permission under Section 21 of the Delhi Rent Control Act is granted to Smt. Yamuna Maloo applicant to let out ground floor of her premises No. H-2/104, Safdarjung Enclave, New Delhi comprising of drawing cum dining hall, two bed rooms with attached bath room, kitchen, parking place and a small lawn delineated in the enclosed plan Ex. Al, to Mr. Anand Swarup respondent for residential purposes for a limited period of two years with effect from 1- 10-76. ";