Bhan J. - (1.) Keeping in view the National Housing Policy and for rationalisation of rent laws to give incentive to the growth of the housing in general and rental housing, in particular, and the observation made by this Court in Prabhakaran Nair and others vs. State of Tamil Nadu and others (1987) 4 SCC 238 to the following effect :"The laws of landlord and tenant must be made rational, humane, certain and capable of being quickly implemented. Those landlords who have having premises in their control should be induced and encouraged to part with available accommodation for limited periods on certain safeguards which will strictly ensure their recovery when wanted. Men with money should be given proper and meaningful incentives as in some European countries to build houses, tax holidays for new houses can be encouraged. The tenants should also be given protection and security and certain amount of reasonableness in the rent. Escalation of prices in the urban properties, land, materials and houses must be rationally checked. This country very vitally and very urgently requires a National Housing Policy if we went to prevent a major breakdown of law and order and gradual disillusionment of people. After all shelter is one of our fundamental rights. New National Housing Policy must attract new buildings, encourage new buildings, make available new spaces, rationalise the rent structure and rationalise the rent provisions and bring certain amount of uniformity though leaving scope for sufficient flexibility among the States to adjust such legislation according to its needs. This Court and the High Court should also be relieved of the heavy burdens of this rent litigations. Tier of appeals should be curtailed. Laws must be simple, rational and clear. Tenants are in all cases not the weaker sections. There are those who are weak both among the landlords as well as the tenants. Litigations must come to end quickly. Such new Housing Policy must comprehend the present and anticipate the future. The idea of a National Rent Tribunal on an All India basis with quicker procedure should be examined. This has become an urgent imperative of todays revolution. A fast changing society cannot operate with unchanging law and preconceived judicial attitude."
(2.) Delhi Rent Act, 1995 (for short the Act) was enacted by the Parliament. It was meant to be the Model Rent Control Legislation formulated by the Central Government and sent to the States to enable them to carry out necessary amendments to the prevalent rent control laws in the States.
(3.) The Delhi Rent Bill, 1994 (for short the Bill) was introduced in the Rajya Sabha on 26th August, 1994. It was passed unanimously in the Rajya Sabha on 29th May, 1995. Thereafter it was tabled in the Lok Sabha. Lok Sabha unanimously passed the same on 3rd June, 1995. Presidential assent was given to the Bill on 23rd August, 1995 and the same was accordingly enacted as the Delhi Rent Act, 1995 (Act 33 of 1995) and notified on 23rd August, 1995, as enacted. The Parliament did not fix the date w.e.f. which the Act would come into operation. It was left to the discretion of the Central Government to notify the date w.e.f. which the Act would come into operation. Section 1(3) of the Act reads : "(3) It shall come infor force on such date as the Central Government may, by Notification in the Official Gazette, appoint." ;