SANJEEV SACHDEVA,J. - (1.)Petitioners impugn the order dated 08.05.2019 whereby the leave to defend application of the petitioners has been dismissed and eviction order passed.
(2.)Subject eviction petition was filed by the respondents on the ground of bona fide necessity under Section 14 (1) (e) of Delhi Rent Control Act, 1958 seeking eviction of the petitioner from one room with area of 12' x 10' with covered small space for kitchen on 1st Floor of property bearing No.5/9, Singh Sabha Road, Shakti Nagar, Delhi , more particularly as shown in red colour in the site plan annexed with the eviction petition.
(3.)The contention of learned counsel for the petitioner is that (i) there is no relationship of landlord and tenant between the parties, (ii) the tenanted premises having been let out for commercial purposes and petition under Section 14(1) (e) of Delhi Rent Control Act is not be maintainable, (iii) that there is no bona fide need of the respondent because 50 years ago, respondent had given a notice seeking possession from the petitioner and they have waited for 50 years to file the eviction petition, (iv) there are several tenants in the property and eviction petition has been filed only against the petitioner and he has been single out.